MAHADEVAN Vs. RAVI CHANDRAN

JUDGEMENT

(1.) This regular second appeal has been filed under order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure ("CPC" hereinafter) challenging the decree and judgment in A.S. No.2 of 2019 dtd. 31/8/2022 on the files of the Court of the Subordinate Judge, Ottapalam arose from decree and judgment in O.S. No.328 of 2015 dtd. 30/10/2018 on the files of the Munsiff Court, Ottapalam. The appellant herein is the defendant and the respondent is the plaintiff in O.S. No. 328 of 2015.

(2.) Heard both sides in detail, perused the lower court records and the decisions placed by the learned counsel for the appellant/defendant.

(3.) Parties in this appeal shall be referred as "plaintiff" and "defendant" with reference to their status before the trial court.