MANJULA SUNIL Vs. K.A. BIJOY

JUDGEMENT

(1.) The Civil Revision Petition is filed by the Civil Revision Petitioners who are defendants 2 and 3 in the original suit against the fair and decreetal order passed in I.A.No.887 of 2006 in O.S.No.199 of 2003 dated 08.02.2008.

(2.) For the sake of convenience, defendants 2 and 3 / Petitioners in I.A.No.887 of 2006 are referred as revision petitioners, the plaintiff/first respondent in I.A.No.887 of 2006 is referred as first respondent and respondents 2 to 4 / proposed parties in I.A.No.887 of 2006 are referred as respondents 2 to 4 hereafter.

(3.) The first respondent filed a suit in O.S.No.199 of 2003 for recovery of a sum of Rs.1,64,715.17/- with interest at 24% p.a. against the revision petitioners, i.e. second defendant and third defendant (second defendant as representative of first defendant). The revision petitioners filed a detailed written statement denying the liability of the above said payment.