STATE OF KERALA Vs. SANKARAN NAMBIAR

JUDGEMENT

(1.) S. A. No. 6 of 1959

(2.) S. A. No. 1077 of 1959

(3.) In the result, setting aside the decree of the lower appellate court, we restore the decree of the Trial Court subject to a deduction of Rs. 4 rightly disallowed by the lower court. The parties shall bear their costs in this Court and in the lower appellate court.