Leave granted Interpretation of a deed as to whether the same isone of absolute conveyance with a condition of repurchase or a mortgagewith conditional sale is the question involved in ... this appeal which arisesout of a judgment and order passed by the High Court of Kerala in Second Appeal setting aside a judgment and decree dated passed by the Munsif s Court Manjeri in Original Suit The key issue is whether the transaction was a sale with a condition of repurchase or a mortgage by conditional sale The appellant vendor sold his share of the property to the respondent vendee with a condition that the vendor could repurchase the property within three years