AJITH KUMAR .M.R Vs. VASANTHI DEVI

JUDGEMENT

(1.) The claim petitioners in E.A. Nos. 731 and 842 of 2006 in E.P. No. 95 of l982 in O.S. No. 339/1969 on the file of the II Addl. Munsiff, Neyyattinkara, are the appellants in these Execution Second Appeals filed under Section 100 read with Order 42 Rule 1 and Order 21 Rule 103 C.P.C.

(2.) At the time of hearing on admission of these Second Appeals, the respondents/decree holders who had lodged caveats were also heard. These Second Appeals were heard on the following questions of law:

(3.) The essential facts, shorn of unnecessary details are the following: