KANNANTHODI MANATHANATH Vs. AREACODE GRAMA PANCHAYATH

JUDGEMENT

(1.) The Regular Second Appeal No.1161/2009 arises from the judgment and decree dtd. 31/3/2009 in A.S.No.23/2006 passed by the Subordinate Judge's Court, Manjeri. The decree and judgment dtd. 18/7/2009 passed by the Subordinate Judge's Court, Manjeri in A.S.No.3 of 2007 are under challenge in the Regular Second Appeal No.1257/2009. A.S.No.23/2006 arose from the judgment and decree dtd. 14/12/2005 passed by the Munsiff's Court, Manjeri in O.S.No.123/2003. A.S.No.3/2007 arose from the judgment and decree passed by the Munsiff's Court, Manjeri in O.S.No.122/2003.

(2.) The parties in both the matters are the same. The common defendant in the suits is the appellant. The plaintiff, the Areacode Grama Panchayat, is the respondent.

(3.) The Areacode Grama Panchayat instituted both the suits for realising the amount due to it from the defendant, who had obtained the right to receive fee for usage of two markets managed by the Grama Panchayat.