JAGADAMMA K. Vs. LISSY

JUDGEMENT

(1.) This original petition is filed seeking the disposal of A.S.No.11 of 2022, on the files of the Additional Sub Court, North Paravur. The petitioner is the plaintiff in the original suit.

(2.) Petitioners filed O.S.No.374 of 2011 for fixation of boundary of plaint A schedule property declaring the title of plaintiffs 2 and 3 in the D schedule property and for recovery of the plaint D schedule and for permanent prohibitory injunction. The suit was decreed on 23/9/2021. Thereafter, the defendants 10, 11 and 12 filed A.S.No.11 of 2022, challenging the judgment and decree in O.S.No.374 of 2011.

(3.) The counsel for the petitioner submitted that the appeal was posted for hearing from 6/3/2023, and the same was heard, but the judgment is not pronounced.