STATE OF KERALA AND ORS. Vs. SHIBU

JUDGEMENT

(1.) Heard Sri.P.I.Davis, learned senior Government Pleader appearing for the appellant and the learned counsel appearing for the respondents.

(2.) This writ appeal has been filed by the State against the judgment dated 17/11/2014 in W.P.C.No.25707/2014, by which the learned Single Judge disposed of the writ petition by modifying the impugned judgment to the effect that the instrument in question falls under Article 48 of the Kerala Stamp Act, 1959. The State, aggrieved by the said judgment, has come up in this appeal.

(3.) Necessary facts to be noted for deciding this appeal are: