NARAYANAN MADHAVA PANNICKER Vs. KURIAN OUSEPH

JUDGEMENT

(1.) In this Second Appeal on behalf of the plaintiff appellant, Mr. P. Govindan Nair, his learned counsel, challenges the decree and judgment of the learned Subordinate Judge, Vaikom reversing the decree of the Trial Court.

(2.) In view of the only point that has been raised and which will be mentioned later, it is unnecessary to refer to the various points that were in controversy in this litigation.

(3.) The suit was for redemption of a mortgage evidenced by Ext. H dated 5-2-1104, executed by one Govinda Kurup, in favour of the first defendant. The third defendant appears to have acquired some rights and there is no controversy that the 4th defendant has now obtained the rights of defendants 1 and 3.