SUKUMARI B.S. Vs. JAYARAJAN

JUDGEMENT

(1.) Feeling aggrieved by the decree and judgment in O.S.No.906/2011 on the files of the Principal Munsiff Court, Thiruvananthapuram dtd. 22/12/2020 and its confirmation as per decree and judgment in A.S.No.34/2021 dtd. 7/12/2022 by the District Court, Thiruvananthapuram, the defendant in the above Suit has preferred this Second Appeal under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure. The plaintiffs are the respondents in this case.

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

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