GOURI Vs. THANKAPPAN

JUDGEMENT

(1.) Plaintiffs, who are aggrieved by the decree and judgment dtd. 31/7/2013 in O.S.No.874/2011 on the files of the III Additional Sub Court, Ernakulam, have preferred this appeal under Sec. 96 r/w Order XLI Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for short). Respondents herein are the defendants in the Suit.

(2.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the contesting respondent. Perused the trial court records and the decisions placed.

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