PAPPACHAN Vs. E A ZAINABA AND ORS

JUDGEMENT

(1.) Admit.

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

(3.) The Second Appeal is brought from the judgment and decree of the Sub Court, Kochi in A.S. No.61 of 2007 reversing the judgment and decree of the Additional Munsiff's Court, Kochi in O.S. No.334 of 2004.