SADANANDINI CHANNATTI Vs. SUDHARMA

JUDGEMENT

(1.) HEARD. Admit.

(2.) FOLLOWING substantial question of law is framed: "Whether the first appellate court was justified in deciding I.A.No.691 of 2008 for condonation of the delay on merit in the absence of the appellant and consequently dismissing A.S.No.68 of 2008?"

(3.) THE Second Appeal arises from the judgment and decree of learned I Additional District Judge, Mavelikkara in A.S.No.68 of 2008 which was in challenge of the judgment and decree of learned Munsiff, Harippad in O.S.No.293 of 2000.