GOVERNMENT COLLEGE Vs. AMBIKADEVI AMMA

JUDGEMENT

(1.) These appeals raise a common question of law regarding the scope of Sec. 80 of the Code of Civil Procedure, 1908 and hence, are being considered together. The Principal of the Government College, Chavara and the Parent Teacher Association, Baby John Memorial Government College, Chavara, are questioning the judgment dtd. 26/9/2015 in A.S.No.132/2009 of the Additional District Court-VI, Kollam, in RSA Nos.61 of 2016 and 897 of 2016, respectively.

(2.) The brief facts necessary for the disposal of these appeals are as follows:

(3.) Heard, Sri.Jaffer Khan Y. and Sri.K.Denny Devassy - learned Senior Government Pleaders appearing on behalf of the State, Sri.T.Krishnanunni - learned Senior Counsel, assisted by Smt.Meena A, appearing for the respondents/plaintiff and Sri.George Varghese Perumpallikuttiyil - learned counsel appearing for the appellant in RSA No.897/2016.