LAWS(KAR)-2013-11-54

SANDHYA ANTHRAPER KURISHINGAL Vs. MANJU KATHURIA

Decided On November 08, 2013
Sandhya Anthraper Kurishingal Appellant
V/S
Manju Kathuria Respondents

JUDGEMENT

(1.) A short question that arises for our consideration in this appeal is -

(2.) Our answer to the above point is in the affirmative for the following reasons:

(3.) For the purpose of convenience the appellants and the respondents are hereinafter referred to as the plaintiffs and the defendants as arrayed in the Suit.