CHANDRAMMA Vs. ATHIGAIAH

JUDGEMENT

(1.) NOTICE to respondent no. 4 has been dispensed with since he had sailed along with the other defendants in the trial court. It is also submitted by the learned counsel that respondent no. 4 as 5th defendant had adopted the written statement filed by the 1st defendant.

(2.) HEARD learned counsel for the appellant in regard to admission.

(3.) THE facts leading to the filing of the said suit are: