BABY Vs. CHANDRAMATHY

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Sec. 100 of the Code of Civil Procedure, challenging the decree and judgment dtd. 19/10/2020 in A.S.No.4/2018 on the files of the Additional District Court, Ottapalam arose out of decree and judgment in O.S.No.287/2014 on the files of the Munsiff Court, Ottapalam. The appellant herein is the defendant in the above suit and the respondent is the plaintiff.

(2.) Heard both sides.

(3.) I shall refer the parties in this regular second appeal as 'plaintiff' and 'defendant' for convenience.