SUSAMMA Vs. SMITHA THOMAS

JUDGEMENT

(1.) The plaintiff in O.S.No.298/2003 on the files of Munsiff Court, Ranny, is the appellant herein and she assails decree and judgment in the above case dtd. 30/9/2016, confirmed as per judgment dtd. 12/4/2019 in A.S.No.105/2016 on the files of Additional District Court-II, Pathanamthitta. The respondents herein are the defendants in the above Suit.

(2.) Heard the learned counsel for the appellant/plaintiff and the respondents/defendants at length. Perused the records of the trial court as well as the appellate court and the relevant decisions placed by both sides.

(3.) As on 12/6/2019, my learned predecessor admitted this Second Appeal after raising the following substantial questions of law: