- (1.) Challenge in these appeals is to the judgement rendered by a learned Single Judge of the Kerala High Court allowing the Second Appeals filed by the respondents by a common judgment. By the impugned judgement the judgement and decree of the Trial Court as well as the First Appellate Court were set aside.
(2.) It is not necessary to set out the factual details in view of the limited submissions made by learned counsel for the parties.
(3.) Learned counsel for the appellants submitted that the High Court was not justified in disposing of the Second Appeals without formulating the substantial question or questions of law, as mandated by Sec. 100 of the Code of Civil Procedure, 1908 (in short the 'Code').;