LAWS(KER)-1961-6-3

JOHN PILLAI Vs. PAPPU KUNJU

Decided On June 21, 1961
JOHN PILLAI Appellant
V/S
PAPPU KUNJU Respondents

JUDGEMENT

(1.) The 4th defendant against whom there is a concurrent decree for recovery of the property has preferred this Second Appeal.

(2.) The facts of the case are as follows:

(3.) The 4th defendant alone contested the suit and his contentions were that