MADHU & OTHERS Vs. KRISHNANKUTTY

JUDGEMENT

(1.) Heard the learned counsel for the appellants/defendants and respondent/plaintiff in O.S.No.75 of 1992 on the file of the Second Additional Munsiff's Court, Neyyattinkara.

(2.) The suit is one for declaration of title and setting aside Ext.A5, to the extent it stands in the name of the 1st appellant, and for other reliefs.

(3.) Short facts are as follows: