CHALILPARAMBATH RADHA Vs. KUNNUMMAL SOUMINI, D/O NANI TEACHER, KUNHIPARAMBATH AMSOM AND DESOM, TELLICHERRY TALUK, KANNUR DISTRICT; KUNNUMMAL RUKMINI, D/O -DOTEACHER; KUNNUMMAL SAROJINI, D/O -DO-, TEACHER, PUTHAMPURAYIL; KUNNUMMAL RAVINDRAN, S/O -DO-, BUSINESS, KUNHIPARAMBATH, KODI

JUDGEMENT

(1.) This AFA remains defective on account of non-impleadment of the legal representatives of two of the respondents.

(2.) For the purpose of further consideration of this case, we deem it appropriate to minute the following relevant facts:

(3.) This AFA is by the plaintiff challenging the common judgment issued in the two first appeals.