KRISHNAMMA Vs. BASHEER

JUDGEMENT

(1.) The petitioner is the plaintiff and the first and the second respondents are the defendants in the suit O.S.No.415/2004 on the file of the Munsiff's Court, Kollam. The third and the fourth respondents are the persons who were sought to be impleaded by the plaintiff as additional defendants in the suit.

(2.) The suit is instituted for granting a decree for recovery of possession of property from the defendants. The defendants filed written statement in the suit.

(3.) One of the contentions raised by them is that a portion of the disputed property stands in the name of the wife of the second defendant.