ASOKAN Vs. KRISHNA EZHUTHASSAN

JUDGEMENT

(1.) The plaintiff in O.S.No.203 of 2011 before the Principal Munsiff's Court, Irinjalakuda, is the appellant. Having failed in the suit, he preferred an appeal under Sec. 96 of the Code of Civil Procedure, 1908 before the Additional Sub Court, Irinjalakuda. That appeal ended in dismissal. Hence, the appellant preferred this Second Appeal under Sec. 100 of the Code.

(2.) The appeal was admitted on 15/11/2019 on the following substantial question of law:

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.