VALLIKAT THEKKEDATH VALAPPIL LAKSHMIKUTTY AMMA Vs. VALLIKAT THEKKEDATH VALAPPIL DEMODARA MENNON
LAWS(SC)-1996-11-95
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on
November 29,1996
VALLIKAT THEKKEDATH VALAPPIL LAKSHMIKUTTY AMMA
Appellant
VERSUS
VALLIKAT THEKKEDATH VALAPPIL DEMODARA MENNON
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises against the judgment and decree of the Kerala High Court, made on 22-7-1993 in S. A. No. 616/85.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises against the judgment and decree of the Kerala High Court, made on 22-7-1993 in S. A. No. 616/85.;
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