VASUDEVAN EMBRANTHIRI Vs. GOPALAKRISHNAN (DEAD) BY LRS.

JUDGEMENT

(1.) This appeal has a chequered history of litigation, which commenced in the year 1984. The first respondent herein filed an application for letters of administration,being LAOP No. 306 of 1984 and on contest, the same was converted in a suit. The suitwas dismissed. The decree was reversed by the High Court and thus aggrieved, the legalrepresentatives of the first defendant, are before this Court.

(2.) Several attempts have been made to find an amicable solution. We find that theattempts could not converge for a settlement because of minor differences. Therefore, wedirected both the parties to submit their proposals for a settlement with a plan.

(3.) Today, when the matter was taken up, the appellants have produced a statementalong with a sketch. The respondents have also produced a statement and a sketch.Obviously, both do not tally.