NAIGO Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD . Admit.

(2.) FOLLOWING substantial questions of law are framed:

(3.) PLAINTIFF in O.S.No.81 of 1996 of the court of learned Munsiff, Idukki and the appellant in A.S. No.14 of 2010 of the court of learned Sub Judge, Kattappana is the appellant before me, challenging dismissal of the appeal as barred by limitation consequent to the dismissal of I.A.No.621 of 2010 for condonation of the delay.