OUSEPH FERNANDEZ Vs. TEENA BEN

JUDGEMENT

(1.) This second appeal has been filed by the appellant, who is the second defendant in O.S.No.1480/2007 on the files of Additional Munsiff Court-III, Thiruvananthapuram, under Sec. 100 and Order XLII Rule 1 of the Code of Civil Procedure (for short, 'the C.P.C.' hereinafter).

(2.) The appellant assails decree and judgment in the above suit, dtd. 28/2/2013 and the appellate decree and judgment, dtd. 12/3/2015 in A.S.No.124/2013 on the files of the Additional District Court ' V, Thiruvananthapuram.

(3.) Respondents herein are the plaintiffs in the suit.