C.K.MUKUNDAN Vs. KERALA PERMANENT BENEFIT FUND

JUDGEMENT

(1.) The 3rd defendant in O.S.No.233 of 2004 on the files of the Subordinate Judge's Court, Palakkad, has filed this regular first appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for short), challenging decree and judgment dtd. 29/3/2012 in the above suit. The respondents herein are plaintiff and defendants 1 and 2 respectively.

(2.) Heard the learned counsel for the appellant/3rd defendant and the learned counsel appearing for the 1st respondent/plaintiff. No representation for the other respondents.

(3.) The parties in this regular first appeal will be referred hereinafter with their status before the trial court.