RAMANI Vs. SREEDHARAN

JUDGEMENT

(1.) This regular rst appeal has been led under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.

(2.) The decree and judgment in O.S. No. 1041 of 2004 on the les of the Sub Court, Thrissur, dtd. 29/7/2011, are under challenge in this appeal at the instance of the 1 st defendant in the said suit. The respondents herein are the plainti and defendants 2 and 3.

(3.) Heard the learned counsel for the 1 st defendant/appellant and the learned counsel appearing for the plainti. Even though notice served upon defendants 2 and 3, they did not appear.