T.V.ARAVINDAKSHAN Vs. T.V.CHANDRIKA

JUDGEMENT

(1.) The petitioners are the respondents 25 and 26 in I.A.No.4395/2009 in FDIA No.1721/1998 in O.S.208/1994 of the Court of the Principal Subordinate Judge, Thalassery. The respondents 1 and 2 in the original petition are the petitioners 2 and 3 in the above application, and the remaining respondents are the other respondents in the application. The respondents 28 to 42 are the legal representatives of the deceased respondents 3, 4 and 7. The parties are, for the sake of convenience and wherever the context so requires, referred to as per their status in the original petition.

(2.) The concise case of the petitioners, relevant for the determination of the original petition is:

(3.) Heard; Sri.Cibi Thomas, the learned counsel appearing for the petitioners and Sri.C.P.Peethambaran, the learned counsel appearing for the respondents.