ORDER OF THE HOLY CROSS Vs. LONNAPPAN THATTIL

JUDGEMENT

(1.) The sixth additional defendant in O.S. 300 of 1983 before the Sub Court, Ernakulam, a suit instituted by the respondents for the following reliefs, is the revision petitioner.

(2.) On these pleadings the following issue was framed:

(3.) From the statements in the plaint, it is clear that the plaintiffs have not set up any independent right over the property in question. They concede that the properties belong to the trust of which the first plaintiff is a trustee.