M RAGHAVAN PILLAI Vs. THOMMAN THOMMI

JUDGEMENT

(1.) The third defendant is the appellant. The contentions of the parties have been correctly stated in Para.1 to 5 of the Judgment of the learned judge and are extracted below:

(2.) The learned Judge came to the conclusion that the third defendant was only a benamidar of the first defendant and accordingly decreed the suit. The third defendant has preferred this appeal from the decree.

(3.) The main point for decision is that covered by issue No. 7: