NARAYANI Vs. KOYOLI RADHIKA

JUDGEMENT

(1.) The present appeal is preferred by the legal heirs of the original plaintiff aggrieved by the judgment and decree in OS No.720/2010 on the files of the Additional Munsiff Court - I, Kozhikode, as confirmed by A.S.No.15/2015 on the files of the Additional District Court - IV, Kozhikode.

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) Aggrieved by the dismissal of the suit, the legal heirs of the original plaintiff preferred AS No.15/2015. The First Appellate Court concurred with the finding of fact rendered by the Trial Court and dismissed the appeal, against which the appellants have preferred the present appeal by raising the following substantial questions of law: