LAWS(KER)-2018-10-23

E.J.JOHN Vs. MATHEW JACOB @ RAJU

Decided On October 10, 2018
E.J.John Appellant
V/S
Mathew Jacob @ Raju Respondents

JUDGEMENT

(1.) Plaintiff in O.S.No.173 of 1997 before the Court of Principal Sub Judge, Kottayam was the 1 st respondent in A.S.No.276 of 2009 before the Principal District Judge, Kottayam. The plaintiff is aggrieved by the order of remand passed by the lower appellate court. Contesting respondents are the defendants in the suit.

(2.) The substantial questions of law arising in this appeal are thus:

(3.) Heard the learned counsel for the appellant and contesting respondents.