CHINNAPONNU Vs. MAMUNDI

JUDGEMENT

(1.) These three second appeals have been filed as against the concurrent findings of the Courts below in a common judgment in A.S.No. 154, 155 and 156 of 2002 dated 25.02.2005 confirming the decree and judgment made in O.S.No.2094 of 1993, 2111 of 1994 and 373 of 1993, respectively, dated 15.02.2002.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Second Appeal, are as follows:-