PETER AUGUSTINE Vs. K.V. XAVIER

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the judgment and final order dtd. 9/1/2024 passed by the High Court of Kerala at Ernakulam(Hereinafter referred to as, "High Court") in R.F.A. No.42 of 2018 whereby the learned Single Judge of the High Court set aside the judgment of the Principal Sub Court, Ernakulam(Hereinafter referred to as, "Trial Court".) allowing the appeal filed by the respondents and remanding the matter back to the Trial Court for de-novo disposal.

(3.) The facts, in brief, giving rise to the present appeal are as under: