SAMEERALI Vs. MUHAMMED

JUDGEMENT

(1.) This appeal filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure, is at the instance of the sole defendant in O.S.No.372/2015 on the files of the Munsiff Court, Manjeri. The defendant assails the decree and judgment in the above suit dtd. 24/10/2017, confirmed by the Sub Court, Manjeri in A.S.No.10/2018 as per the decree and judgment dtd. 15/3/2019. The sole respondent is the plaintiff.

(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 on both sides.