KAMALAKSHAN Vs. USHA

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.

(2.) In this appeal, the 1st plaintiff in O.S. No. 569 of 2010 on the files of Principal Sub Court, Irinjalakuda assails decree and judgment in the above case dtd. 31/3/2015 whereby the suit filed by plaintiffs 1 and 2 was dismissed by the trial court.

(3.) Respondents in this appeal are the 1st defendant and the 2nd plaintiff.