Abhay Manohar Sapre, J. - (1.) This appeal is filed against the final judgment and order dated 03.12.2007 passed by the High Court of Kerala at Ernakulam in M.F.A. No.137 of 1989 whereby the High Court dismissed the appeal filed by the appellants herein.
(2.) In order to appreciate the short controversy involved in the appeal, it is necessary to set out few facts hereinbelow.
(3.) The appellant is the State of Kerala. It was the appellant before the High Court whereas the respondents herein were the respondents in the appeal out of which this civil appeal arises.;