JANARDHANAN Vs. SUMATHY

JUDGEMENT

(1.) ALL the respondents are served but only the 1st respondent appears through counsel.

(2.) THE Original Petition is in challenge of the finding entered by the learned Principal Sub Judge, Thrissur on I.A. No.4714 of 2012 in I.A. No.3070 of 2003 in O.S. No.725 of 1998.

(3.) THAT application was resisted by the petitioner-3rd defendant. He contended that legal heirs of Sankaran will not get the share of Remani.