J B JOE VILWARAYAR PRESIDENT Vs. LOORDHU AMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed as against the Judgment and decree passed in O.S.No.439 of 1994 on the file of the Principal District Munsif Court, Valliyoor dated 22.09.2003.

(2.) HEARD the learned counsel for the revision petitioners as well as the learned counsel for the respondent Nos.18,19 and 27 and despite printing the names of respondent Nos.1,2,3,5,6,710,11,14,16, 17,20,21,22,24 and 25, no one represents them.

(3.) THE suit properties are ryotwari lands assessable to kist and accordingly they valued it as under: