JAYASREE Vs. SINDHU AJAYAN

JUDGEMENT

(1.) The appeal arises out of the reversal of the judgment and decree granted by the Munsiff Court, Adoor, in O.S.No.282/2008 by the Additional District Court - IV, Pathanamthitta, in A.S.No.26/2015.

(2.) Initially, this appeal was dismissed at the admission stage by judgment dtd. 8/1/2019. Aggrieved by the same, the appellant preferred SLP(C) No.7618/2019, which was converted to Civil Appeal No.2697/2024 and was ordered by the Hon'ble Supreme Court by order dtd. 20/2/2024, setting aside the judgment and remanding the appeal back for fresh consideration and also for framing questions of law. Accordingly, by order dtd. 8/4/2024, this Court admitted the appeal and framed the following questions of law:

(3.) The brief facts necessary for the disposal of the appeal are as follows: