C P JACOB AND SONS DEALER HINDUSTAN PETROLEUM CORPORATION LTD Vs. CHURCH OF SOUTH INDIA TRUST ASSOCIATION

JUDGEMENT

(1.) NOTICE to the 1st respondent is dispensed with. Respondents 2 and 3 appear through counsel.

(2.) THIS Second Appeal arises from the judgment and decree of learned Additional District Judge, Kottayam in A.S. No.71 of 2008 confirming judgment and decree of learned Principal Munsiff, kottayam in O.S. No.621 of 2000.

(3.) LEARNED counsel for appellants contended that concurrent finding entered by the courts below are not correct. But in fairness learned counsel submitted on getting instruction from the appellants that appellants have made a written undertaking in the executing court that they will vacate the premises by 31.03.2012.