RANGE OFFICER, KOTTOOR FOREST RESERVE Vs. ANILKUMAR

JUDGEMENT

(1.) State of Kerala has come up in this appeal aggrieved by the judgment and decree dtd. 21/2/2023 in AS No.71/2008 of the Sub Court, Nedumangad, which reversed the dismissal of OS No.85/2007 by the Principal Munsiff's Court, Nedumangad.

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

(3.) On 29/8/2024, this Court admitted the appeal on the substantial questions of law c) and d) framed in the appeal, which read as under: