GOKULDAS Vs. GOPALAKRISHNAN

JUDGEMENT

(1.) This regular second appeal has been filed under order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure.

(2.) The 1st respondent in I.A. No.8524/2003 in O.S. No.2100/2000 is the appellant herein and he impugns final decree and judgment dtd. 28/11/2008 in I.A. No.8524/2003 (final decree application) on the files of Court of I Additional Munsiff, Thrissur and final decree and judgment in A.S. No.30/2016 dtd. 14/2/2023 on the files of Court of the Additional Sub Judge-I, Thrissur.

(3.) Heard the learned counsel for the appellant on admission. In fact, the learned counsel for the appellant miserably failed to point out any question of law in this matter. But the learned counsel for the appellant submitted that the appellant is aggrieved in the matter of reservation made as per the final decree and therefore, the matter may be admitted with liberty to settle the matter by mediation.