KRISHNAMMA Vs. VISWAJITH

JUDGEMENT

(1.) Substantial questions of law formulated in the second appeal are,

(2.) The second appeal arises from judgment and decree of learned II Additional District Judge, Kollam in A.S. No. 124 of 2007 reversing judgment and decree of learned Prinicipal Munsiff, Kollam in O.S. No. 917 of 2000 on the ground that the suit is barred by law of limitation.

(3.) Short facts necessary for consideration of the above substantial questions of law are: