SAIDUKUNJU Vs. NASSAR

JUDGEMENT

(1.) HEARD. Admit.

(2.) THE following substantial questions of law are framed for a decision.

(3.) SECOND Appeal arises from the judgment and decree of learned Sixth Additional District Judge, Ernakulam in A.S. No.153 2009 modifying the judgment and decree of learned Sub Judge, Muvattupuzha in O.S. No.127 of 2006.