PREMADASAN Vs. PUSHPARAJAN

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure and appellant is the plaintiff in O.S.No.511/2014 on the files of Munsiff Court, Alathur. The appellant assails decree and judgment in A.S.No.35 of 2018 dtd. 21/8/2023 on the files of the Additional District Judge-II, Palakkad, whereby the learned District Judge confirmed decree and judgment in O.S.No.511/2014. The sole respondent herein is the defendant in the Suit.

(2.) I shall refer the parties in this appeal with reference to their status before the trial court, as 'plaintiff' and 'defendant' hereafter for easy reference.

(3.) Heard the learned counsel for the appellant/plaintiff on admission.