JOSEPH T. T. Vs. VALSAMMA VARGHESE

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 26/8/2020 passed by the District Court, Pathanamthitta in A.S.No.97/2019. The appeal suit arose from the judgment and decree dtd. 24/8/2019 passed by the Subordinate Judge's Court, Thiruvalla in O.S.No.8/2010.

(2.) The plaintiffs in the Original Suit are the appellants. The defendants are the respondents.

(3.) Defendant No.2 in O.S.No.8/2010 filed O.S.No.14/2012 against the appellants/plaintiffs seeking prohibitory injunction in respect of the plaint schedule properties. Both the suits were jointly tried by the Trial Court. O.S.No.8/2010 was decreed in favour of the appellants/plaintiffs and O.S.No.14/2012 was dismissed. Defendants 2 and 3 in O.S.No.8/2010 challenged the judgment and decree of the Trial Court in A.S.No.97/2019. The plaintiff and defendant No. 2 in O.S.No.14/2012 challenged the common judgment and decree in A.S.No.98/2019. The First Appellate Court jointly considered both the appeals and allowed A.S.No.97/2019 and dismissed A.S.No.98/2019.