DAYANANDAN @ MOHANAN Vs. RAGHAVA MENON

JUDGEMENT

(1.) Heard the learned counsel for the appellants and respondent.

(2.) Plaintiffs are the appellants. Suit carries the following prayers:

(3.) The courts below dismissed the suit mainly finding that the claim in the plaint is barred by res judicata by virtue of the proceedings under Kerala Land Reforms Act, 1963 (in short, the KLR Act) .