SIVAKUMAR Vs. R DEVAMONY @ MANY AMMA

JUDGEMENT

(1.) ADMIT.

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

(3.) THE Second Appeal is brought from the judgment and decree of learned II Additional District Judge, Mavelikkara in A.S. No.31 of 2011 modifying the judgment and decree passed by the learned Munsiff, Kayamkulam in O.S.No.160 of 2007.