AMMINI AMMA Vs. KRISHNANKUTTY PANICKER

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and preliminary decree passed by the learned Sub Judge, Irinjalakuda in O.S. No.340 of 1994, confirmed by the learned District Judge, Thrissur in A.S. No.33 of 2002.

(2.) THE appellants and respondents 2 to 4 in the Second Appeal are legal representatives of the deceased defendant. The 1st respondent is the plaintiff.

(3.) IT is seen that all the parties to the Second Appeal and their counsel have signed I.A. No.2154 of 2012, the compromise petition.