ABRAHAM, S/O.CHACKO Vs. AJITHA JAYAKUMAR

JUDGEMENT

(1.) Aggrieved by the decree and judgment dtd. 31/7/2004 in O.S.No.126/1995 on the files of Sub Court, Pathanamthitta, defendants 1, 2, 7 and 8 have filed this appeal arraying plaintiff and defendants 3, 5 and 6 as respondents. During pendency of this appeal, the 1st and 2nd appellants died and the legal representatives of the 1st appellant got arrayed as additional appellants 5 to 8 and the legal representatives of the 2nd appellant got arrayed as additional appellants 9 to 11.

(2.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the 1st respondent in detail. Perused the verdict under challenge.

(3.) Parties in this appeal will be referred to as 'plaintiff' and 'defendants' hereafter for easy discussion.