VARGHESE AND ORS. Vs. PATHROSE AND ORS.

JUDGEMENT

(1.) No representation for the petitioner. Last time also there was no representation for the petitioner.

(2.) Hence, the appeal is dismissed for default.

(3.) Plaintiffs 1 to 3, 6, 9 and 10 in O.S. No. 95 of 1977 on the file of the First Additional District Court, Ernakulam have come up in this appeal challenging the dismissal of the said suit.