N.V.HARIHARA IYER Vs. T.VINOD

JUDGEMENT

(1.) The appeal is admitted on the following substantial questions of law:

(2.) Appellants are the defendants 3 to 6 and 9 to 23 in O.S.No.199 of 1999 before the Court of Munsiff, Palakkad. The suit was dismissed by the trial court. The plaintiffs preferred an appeal against the trial court's decree and judgment as A.S.No.363 of 2003 before the District Court, Palakkad. The Second Additional District Judge allowed the appeal, against which, this second appeal has been preferred.

(3.) Heard both sides.