C.D.VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) R.S.A.No.895 of 2020 has been filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure, challenging the decree and judgment in A.S.No.153/2016 dtd. 10/11/2020 on the files of District Court, Kottayam arose out of the judgment and decree in O.S.No.520/2014 dtd. 10/6/2016 on the files of the Munsiff Court, Kottayam. The appellant herein is Sri C.D.Varghese, the 2nd plaintiff in O.S.No.520/2014.

(2.) The respondents are the sole defendant as well as the 1st plaintiff.

(3.) Sri C.D.Varghese, who is the 2nd defendant in O.S.No.565/2014, has filed R.S.A.No.835/2020 challenging the decree and judgment in A.S.No.154/2016 dtd. 10/11/2020 on the files of District Court, Kottayam arose out of the judgment and decree in O.S.No.565/2014 dtd. 10/6/2016 on the files of the Munsiff Court, Kottayam.