LAWS(MPH)-1998-7-67

THATCHARA BROTHERS Vs. M.K. MARYMOL

Decided On July 31, 1998
Thatchara Brothers Appellant
V/S
M.K. Marymol Respondents

JUDGEMENT

(1.) PRESUMPTION regarding service of notice on Respondent 3 is drawn.

(2.) SPECIAL leave granted.

(3.) WE have heard the learned counsel for the parties and carefully perused the judgment of the High Court.