LAWS(KER)-2019-4-118

MARIYAMMA Vs. MOOSA

Decided On April 04, 2019
MARIYAMMA Appellant
V/S
MOOSA Respondents

JUDGEMENT

(1.) As common questions arise in these appeals, I heard them together. Heard the learned counsel appearing for the contesting parties.

(2.) R.S.A.No.112 of 2019 is by the defendants 1 and 3 in O.S.No.241 of 2012 on the file of the Principal Munsiff's Court, Kasaragod. Respondents are the plaintiff and other defendants. R.S.A.No.129 of 2019 is filed by defendants 1 and 3 in the aforementioned original suit, aggrieved by the denial of a Cross Objection filed by them in the above suit. R.S.A.No.1132 of 2018 is by the 2nd defendant in O.S.No.304 of 2012 before the Principal Munsiff's Court, Kasaragod. Plaintiffs and other defendants are the respondents.

(3.) Brief facts relevant for the disposal of the cases are as follows: