M.N.SAJI Vs. K.R.KRISHNAKUMAR

JUDGEMENT

(1.) This second appeal has been filed under Sec. 100 and Order XLII Rule 1 of the Code of Civil Procedure (for short, 'the C.P.C.' hereinafter) and the appellant is the defendant in O.S.No.21/2014 on the files of the Principal Sub Judge, Kottayam and the appellant in A.S.No.32/2019 on the files of the Additional District Court-II, Kottayam. The appellant impugns decree and judgment in O.S.No.21/2014, dtd. 7/12/2017 and decree and judgment in A.S.No.32/2019, dtd. 19/11/2021.

(2.) Heard the learned counsel for the appellant as well as the learned counsel appearing for the respondent.

(3.) For convenience, I shall refer the parties as 'plaintiff' and 'defendant'.