SUJATHA B. NAIR Vs. SUKUMARI AMMA ASWATHY

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of learned First Additional Sub Judge, Thiruvananthapuram in A.S. No. 155 of 2005 confirming judgment and decree of learned Second Additional Munsiff, Thiruvananthapuram in O.S. No. 263 of 2003. Appellant -plaintiff sought a decree for recovery of the plaint B schedule on the strength of the title she claimed. The courts below negatived the claim of the appellant. Hence the Second Appeal.

(2.) VIDE order passed this day on I.A. No. 2029 of 2012 the 1st respondent in the appeal is removed from the array of parties.