LAWS(KER)-2017-2-56

SALEAM MARTHOMA CHURCH Vs. PAPPACHAN BIJI

Decided On February 28, 2017
Saleam Marthoma Church Appellant
V/S
Pappachan Biji Respondents

JUDGEMENT

(1.) The 2nd defendant in O.S. No.302/2002 of the Munsiff's Court, Adoor has come up with the Second Appeal by challenging the judgment and decree passed by the Additional District Court, Pathanamthitta in A.S. No.172/2005.

(2.) The 2nd defendant is originally styled as Salem Marthoma Church, Chathannoopuzha, represented by its Mooppan Pappan, Nellikunnil veedu, Vayala Muri, Erathu village.

(3.) Four persons namely, Pappachan Biji, Kutty Amma Pappachan, Ammini Kunjappay and Samuel, filed O.S. No.302/2002 as a simple suit for injunction seeking the following relief:-