SANDES SAVIO JOSE Vs. K.K. MATHEW

JUDGEMENT

(1.) Judgment in CMA. 14/21 on the file of the Principal Sub Court, Thalassery, is under challenge in this Original Petition (Civil) filed under Article 227 of the Constitution of India.

(2.) The petitioner herein is the plaintiff in O.S. 430/2020 on the file of Munsiff Court, Kuthuparamba, and the respondents herein are defendants 1 and 2 in the above Suit.

(3.) Heard both sides in detail and perused the available materials.