REYNOLD Vs. CORAL BERNARD

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. 30/11/2018 in O.S.No.22/2016 on the files of the Sub Court, Kochi. The appellant herein is the 2nd defendant and the respondents herein are the additional plaintiffs 2 to 4 and additional defendants No.7, 3, 4, 5 and 6 respectively.

(2.) Heard the learned counsel for the appellant/2nd defendant and the learned counsel appearing for the additional plaintiffs in detail. Perused the trial court records.

(3.) I shall refer the parties in this appeal with reference to their status before the trial court.