LOYED JUDE S/O.LAWRANCE Vs. P.UNNIKRISHNAN

JUDGEMENT

(1.) ADMIT .

(2.) THE following substantial question of law is framed for a decision:

(3.) THE second appeal arises from the decree for recovery of money granted by the Sub Court, Cherthala in A.S. No. 52 of 2005 in reversal of dismissal of O.S. No. 926 of 2002 of the Munsiff's Court, Cherthala.