P.T.THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This second appeal is filed under Sec. 100 r/w Order XLII Rule 1 of CPC by the respondent/plaintiff in A.S.144/2001 on the file of the Additional District Court, Kottayam, who is the plaintiff in O.S.741/1998 on the file of the Principal Munciff Court, Kottayam, against the judgment and decree dtd. 22/9/2003 reversing the judgment of the trial court.

(2.) The brief facts necessary for the disposal of this Appeal are as follows :-

(3.) At the time of admission, the following substantial questions of law were formulated by this Court :