PRASAD PUNNOOSE Vs. M.P.JACOB

JUDGEMENT

(1.) ALL the respondents are served through counsel appearing for them in the trial court. Third respondent appears through counsel.

(2.) CHALLENGE is to Ext.P8, order dated 27.11.2012 on I.A. No.1749 of 2012 in O.S. No.2 of 2007 of the Sub Court, Perumbavoor.

(3.) IN view of the above contention, petitioner filed O.S. No.369 of 1992 in the Sub Court, North Paravur to set aside documents executed by the Company and for consequential reliefs. In the year 1995, plaintiff in O.S. No.295 of 1992 filed application for amendment of the plaint to incorporate a prayer for partition of all the properties left behind by the late M.P.Jacob in case family arrangement was not upheld. That application was dismissed by the trial court and confirmed by this Court. The Supreme Court allowed that application in the year, 2006.