P.T. SREENARAYANAN UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) The present Civil Appeals have been filed to challenge the final Judgment and Order dated 01.01.2008 passed by the High Court of Kerala at Ernakulam [hereinafter referred to as "the High Court"] in MFA No. 389 of 2002.

(2.) The factual matrix in which the present Civil Appeals arises is briefly stated as under :

(3.) We have heard the learned Counsel for the parties, and perused the material on record.