RATHEESH Vs. MARY

JUDGEMENT

(1.) This regular second appeal has been filed under Sec. 100 of the Civil Procedure Code (hereinafter referred to as 'CPC' for short) and the appellant is the defendant in O.S.No.115/2013 on the files of the Munsiff 's Court, Attingal. The appellant is aggrieved by the decree and judgment dtd. 30/6/2017 in OS No.115/2013 as well as decree and judgment in AS No.21/2017 dtd. 20/12/2019 on the files of the Sub Court, Attingal. The respondent herein is the plaintiff in the above Suit.

(2.) Heard the learned counsel for appellant as well as the learned counsel appearing for the respondent.

(3.) This appeal got admitted by raising the following substantive questions of law.