PADINHARE PURAYIL JANAKI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this intra-court appeal filed under Section 5 of the Kerala High Court Act, 1958, the appellant who was the 5th claimant in L.A.R.No. 271/1987 on the file of the Subordinate Judge's Court, Payyannur challenges the appellate judgment passed by a learned Single Judge of this Court in L.A.A. No. 52/1991. We heard the Learned Counsel appearing for the appellant and the Learned Counsel appearing for the respondents 2 to 4 and the learned Government Pleader appearing for the 1st respondent.

(2.) Advocate Smt. A. Parvathy Menon the Learned Counsel appearing for the appellant made the following submissions before us in support of the appeal: -

(3.) We are afraid that we find ourselves unable to accept the above submissions. For a proper comprehension of the rival contentions of the parties, it may be necessary to go into some background facts.