KANNAN Vs. CHATHU NAIR

JUDGEMENT

(1.) The appeal arises out of an application filed under S.11(2) to (5) of Act 31 of 1958. The point to be decided is whether S.25(d) of Act 31 of 1958 is a bar to the application. It is admitted that if the said provision applies the application is not maintainable. S.25(d) of Act 31 of 1958 reads thus: