ROSHINA T Vs. ABDUL AZEEZ K.T. & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the final judgment and order dated 30.08.2017 passed by the High Court of Kerala at Ernakulam in Writ Petition (C) No. 15385/2017 whereby the Division Bench of the High Court allowed the writ petition filed by respondent No.l herein and directed the appellant herein, by issuing a writ of mandamus, to restore the possession of the flat in question to respondent No. l herein.

(3.) Facts of the case lie in a narrow compass. They, however, need mention in brief infra to appreciate the short question involved in this appeal.