- (1.) We have heard learned counsel for the parties and gone through the judgment and order dated 27.01.2005 passed by the High Court of Kerala in Writ Petition (C) No. 16782 of 2004(W).
(2.) The brief facts of the case indicate that a contract was entered into between the appellant and the respondent. The respondent cancelled the agreement on 06.03.1996 allegedly at the risk and cost of the appellant.
(3.) Feeling aggrieved by the cancellation of the agreement, the appellant preferred Original Suit No. 574/96 and Original Suit No. 575/96 in the court of Subordinate Judge, Thrissur challenging the termination of the contract and for consequential relief.;