KRISHNANKUTTY Vs. VEENA M G

JUDGEMENT

(1.) In this appeal filed through his next friend under Sec. 96 read with Order XLI Rule 1 C.P.C., the appellant who was the sole defendant in O.S. 191 of 2008 on the file of the Subordinate Judge's Court, Neyyattinkara, challenges the Judgment dated 12-11-2010 passed by the Subordinate Judge in the above suit.

(2.) In the aforementioned suit instituted by the respondent herein she inter alia alleged as follows:

(3.) Ajithakumari, the wife of the defendant styling herself as the next friend of the defendant filed a written statement contending inter alia as follows: