(1.) This Original Petition is filed seeking the following prayer:-
(2.) Ext.P9 revised judgement on issue No.5 dated 7.10.2016 in O.S.No.203/2010 on the file of the Sub Court, Ottappalam is under challenge in this Original Petition. The parties to this proceedings will hereinafter be referred to as 'plaintiffs' and 'defendants' in accordance with their status, in the Original Suit.
(3.) The petitioners are defendants 1 and 2 and suppl. defendant No.3 in O.S.No.203/2010 of Sub Court, Ottappalam and the respondents are the plaintiffs therein. The suit is for recovery of possession on the strength of the title. The plaint schedule properties are three items; first item is having an extent of 40 cents, second item is having an extent of 18 cents and third item is having an extent of 1 acre and 20 cents. For the purpose of court fee, the plaintiffs valued the property at Rs.1,10,000.00.