A.VIVEK ANAND Vs. K.PADMANABAN

JUDGEMENT

(1.) During the earlier hearing on 28/1/2026, it was represented by the learned counsel for the respondents that the first respondent died, therefore, we directed to file a memo indicating the date of death of the first respondent. Today, the learned counsel for the respondents submitted that representation made in the last hearing as to the death of the first respondent is wrong, both the respondents are still alive.

(2.) Such view of the mater, our earlier direction dtd. 28/1/2026 directing to file memo indicating the date of death of first respondent is recalled.

(3.) Challenging the decree and judgment of the Trial Court negating the relief of grant of preliminary decree to proceed against the property and granting only personal money decree to recover the plaint amount with interest and cost, the present appeal has been filed by the unsuccessful plaintiff.