LAWS(KER)-1969-12-24

KESAVA PILLAI PADMANABHA PILLAI Vs. GOVERNMENT OF KERALA

Decided On December 01, 1969
KESAVA PILLAI PADMANABHA PILLAI Appellant
V/S
GOVERNMENT OF KERALA Respondents

JUDGEMENT

(1.) On a grammatical construction what the exclusion in sub clause (xi) of clause (c) of S.2 of Act 31 of 1958

(2.) We dismiss this appeal with costs.