M.BABURAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India by the peitioner herein, who is the son of the original claimant Smt.T.V.Leelamma in LAR.No.2/1999 on the file of Sub Court, Thiruvalla. The respondent herein is the State of Kerala, who is the judgment debtor in the above LAR.

(2.) The questions arise for determination are as under:

(3.) Heard the learned counsel for the petitioner Advocate V. Sethunath and the learned Government Pleader Sri Denny Devassy.