ALICE Vs. MOLY

JUDGEMENT

(1.) Orders in I.A.Nos.9/2020, 11/2020 and 12/2020 in O.S.No.568/2013 pending before the Principal Sub Judge, Thrissur are under challenge in O.P.(C) No.173/2022 filed by the plaintiff in the above suit.

(2.) Orders passed on the same day in I.A.Nos.10/2020 and 13/2020 in the same suit are under challenge in filed by the plaintiff.

(3.) The crux of the dispute in O.P.(C) No.173/2022 is that while cross-examining PW3, the brother of the parties in this case, a photo copy of an alleged agreement executed between the petitioner and the respondent got marked as Ext.B1, when PW3 admitted, when confronted the same.