K.P.SETHUNATH Vs. K.LALITHA

JUDGEMENT

(1.) This regular first appeal has been filed under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908, challenging the decree and judgment dtd. 28/10/2010 in O.S. No.106/2007 on the files of the Court of the Subordinate Judge, Cherthala. The appellant herein is the plaintiff and the respondents herein are defendants 2 to 5.

(2.) Heard the learned counsel for appellants 2 to 5, who are the legal heirs of the deceased appellant and the learned counsel appearing for the respondents. Perused the verdict under challenge and the records of the trial court.

(3.) Parties in this appeal shall be referred with reference to their status before the trial court.