CHANDUVEETTIL SAKKEER HUSSAIN Vs. AYISHA BEEVI

JUDGEMENT

(1.) The plaintiff in O.S. No.46/2013 on the files of the Court of the Subordinate Judge, Tirur, has preferred this appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 [hereinafter referred as 'CPC' for short], challenging the decree and judgment in the above case dtd. 9/8/2021, arraying additional defendant Nos.2 to 6, who are the legal representatives of the deceased original defendant as respondents.

(2.) Heard the learned counsel for appellant and the learned counsel appearing for the respondents. Perused the verdict under challenge, the records of the trial court and the decisions placed by both sides.

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