SASIKALA DEVI. P Vs. STATE OF KERALA

JUDGEMENT

(1.) This order will dispose of two appeals bearing Civil Appeal Nos. 8716 and 8717 of 2012.

(2.) The judgment of the Division Bench of the High Court of Kerala passed in W.A. Nos.1904 and 1975 of 2008 is under challenge before this Court. Vide aforesaid judgment, the Single Bench judgment of the High Court passed in O.P. No.38578/2002 and W.P.(C) No.15190/2006 dtd. 20/2/2008 was reversed.

(3.) The facts are being noticed from Civil Appeal No.8716 of 2012, as common questions of law are involved.