ALEX ABRAHAM Vs. EZHUPUNNA PANCHAYATH

JUDGEMENT

(1.) Dated this the 7th day of February, 2025 A.S.No.138/1999 has been filed under Sec. 96 r/w Order XLI Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for short) by the first defendant in O.S.No.174/1992 on the files of the Sub Court, Cherthala, challenging decree and judgment therein dtd. 7/3/1998. The respondents in this appeal are plaintiff and the 2nd defendant.

(2.) A.S.No.898/1998 is at the instance of the plaintiff in the above suit, challenging the same decree and judgment wherein the defendants are the respondents.

(3.) Heard the learned counsel for the appellants in both appeals and the contesting respondents.