P.S.SUJETH Vs. C.S.RAMESH

JUDGEMENT

(1.) The delay in filing the appeal was condoned today by a separate order. The proposed amendment sought by the appellants was also allowed and ordered to be carried out in the appeal memorandum by another order. We already heard the learned counsel appearing on both sides and are inclined to admit the appeal to file.

(2.) The appellants are the original defendants in O.S.No.178 of 2010 on the files of Sub Court, Kattappana and being aggrieved by the judgment and decree dated 18.3.2017, this appeal is preferred.

(3.) Initially, the challenge against the judgment and decree was raised on various grounds attacking all the findings in the impugned judgment and decree, but later by virtue of leave granted to amend the appeal memorandum, the challenge was restricted to the portion of interest awarded by the decree and also to dismissal of counter claim which the appellants had raised in their pleadings before the court below.