P.P.KURIAKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal suit has been filed under Sec. 96 and order XLI Rule 1 of the Code of Civil Procedure, 1908 [hereinafter referred as 'CPC' for short] challenging the decree and judgment in O.S. No.295 of 1993 dtd. 29/6/1996 on the files of the Sub Court, Kattappana. The appellant herein is the plaintiff and the respondents herein are the defendants in the above suit.

(2.) Heard the learned counsel for appellant and the learned Government Pleader appearing for respondent 1 and 2. Though, notice issued to the 3rd respondent has been signed, he did not appear. Perused the verdict under challenge.

(3.) Parties in this appeal shall be referred with reference to their status before the trial court.