LAWS(KER)-2020-11-38

RAJU Vs. K. V. PAULOSE

Decided On November 03, 2020
RAJU Appellant
V/S
K. V. Paulose Respondents

JUDGEMENT

(1.) The impugned order in I.A.No.2/2020 on the file of sub court, Muvattupuzha finalising the order of attachment before judgment in O.S.No.43/2020, is challenged by the aggrieved sole defendant.

(2.) Though respondent/plaintiff was served, he did not appear and contest the appeal.

(3.) I heard the learned counsel for the appellant and perused the records made available before me.