JERSON Vs. SANJAY MITHRA AND ORS

JUDGEMENT

(1.) Admit.

(2.) These appeals arise from the common judgment dated 19.02.2011 in A.S.Nos.24 and 25 of 2008 of the Sub Court, Pala setting aside the common judgment and decree in O.S.Nos.87 of 2002 and 132 of 2003 the counter claim therein of the Munsiff's Court, Erattupetta and remitting the suits and the counter claim to the learned Munsiff for fresh decision.

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