KRISHNAPILLAI Vs. ANILKUMAR

JUDGEMENT

(1.) The plaintiff, who suffered concurrently before the trial Court and the first appellate Court, in a suit for permanent injunction, is the first appellant herein. The appellants 2 to 6 are the legal heirs of the deceased first appellant / plaintiff.

(2.) The second appeal was admitted by me on 17/4/2026 on the following substantial questions of law:

(3.) I have heard Ms.J.Anandhavalli, learned counsel for the appellants, legal representatives of the plaintiff / first appellant and Mr.K.N.Thampi, learned counsel for the contesting first respondent/ first defendant.