KALI THANKAMMA Vs. BALAKRISHNAN SADANANDAN

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved with the impugned judgment and order passed by the High Court of Kerala at Ernakulam passed in RFA No. 550/2005 by which the High Court has dismissed the said appeal in a most cursory manner and that too without even framing the points for determination, the original appellant has preferred the present appeal.

(3.) While issuing the notice, this Court passed the following order on 14/10/2022:-