CHACKO Vs. JOHN

JUDGEMENT

(1.) The three petitioners in E.A. No. 952 of 1958 in O.S. No. 99 of 1107 of the Munsiffs Court of Thodupuzha are the petitioners before us. The two respondents were the respondents in that application.

(2.) The application was for relief under S.22 of the Kerala Agriculturists Debt Relief Act, 1958. It was rejected by the Court below.

(3.) The two items of property specified in the schedule to E.A. No. 952 of 1958 belonged to the first petitioner, Thomman Chacko. He executed a simple mortgage in respect of those items in favour of two brothers, Ouseph Chacko and Ouseph Ouseph on 4-8-1105. They filed O.S. No. 99 of 1107 on the basis of the mortgage in their favour on 14-4-1107. The suit was decreed on 6-5-1107.