PHILOMINA Vs. BERNARDSHAW

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure, challenging decree and judgment in A.S.No.34 of 2019 dtd. 23/12/2022 on the files of the District Court, Thodupuzha, arising from decree and judgment dtd. 28/10/2019 in O.S.No.262/2014 on the files of Munsiff Court, Devikulam. Appellant in this Second Appeal is the sole plaintiff in the above Suit and the appellant in the First Appeal. Respondents are the defendants in the Suit.

(2.) Heard the learned counsel for the appellant on admission.

(3.) The parties in this appeal shall be referred as to their status in the Suit as 'plaintiff' and 'defendants' hereafter for easy reference.