LAWS(KER)-1959-2-1

LAKSHMI AMMA Vs. RAMA IYER

Decided On February 23, 1959
LAKSHMI AMMA Appellant
V/S
RAMA IYER Respondents

JUDGEMENT

(1.) The legal representatives of the deceased defendant are the appellants in this Second Appeal.

(2.) The suit is for recovery of the plaint schedule properties or in the alternative, for realisation of certain amounts charged on the plaint schedule properties.

(3.) The short facts leading up to this litigation are as follows: -