LITTY Vs. VASU

JUDGEMENT

(1.) Admit. The substantial questions of law framed for a decision in R.S.A. No. 962 of 2012 are:

(2.) The following substantial questions of law are framed in R.S.A. No. 1435 of 2012 (filed by the 1st respondent in R.S.A. No. 962 of 2012):

(3.) These appeals are drawn from the judgment and decree of learned Sub Judge, Irinjalakuda in A.S. No. 318 of 2003. That appeal arose from the judgment and decree of learned Munsiff, Irinjalakuda in O.S. No. 3 of 1996. Parties are referred as appellants and respondents as in R.S.A. No. 962 of 2012.