A P RAVEENDRAN Vs. P V CHERIAN

JUDGEMENT

(1.) Appeal by defendants 1, 3, 6 and 7 in O.S.No.116 of 1998 on the file of the Court of Sub Judge, Kattappana. The suit is for realisation of money as damages for the theft of cardamom and coffee beans from the estate belonging to the 1st respondent.

(2.) Brief pleadings are as follows:

(3.) Defendants 1, 3 and 5 filed a written statement disputing the allegations. They denied any incident either on 3.10.1998 or 4.10.1998 or 5.10.1998 or 23.11.1998 and according to them, all these allegations are false. The amount claimed in the plaint are excessive and exaggerated.