SAM SABU Vs. GENERAL PRESIDENT

JUDGEMENT

(1.) The petitioners are the plaintiffs and the respondents are the defendants in the suit O.S No. 52/2015 on the file of the Munsiff's Court, Thiruvalla.

(2.) The parties shall be hereinafter referred to as the plaintiffs and the defendants for the sake of convenience.

(3.) The defendants did not file written statement and they were set ex parte in the suit. On 31.10.2018, an ex parte decree was passed in the suit against the defendants.