BABYAMMAL Vs. RAJAN ASARI
LAWS(SC)-1996-12-133
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on December 02,1996

Babyammal Appellant
VERSUS
Rajan Asari Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the division bench of the Kerala High court, made on 17/3/1995 in Second Appeal No. 358 of 1994.;


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