AUGUSTINE Vs. JANCY THOMAS

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for short), challenging decree and judgment in A.S.No.47/2020 on the files of the District Court, Kottayam dtd. 9/6/2023 arising out of the final decree application (hereinafter referred to as 'FDIA', for short) No.459/2009 in O.S.No.262/2006 on the files of the Munsiff Court, Vaikkom dtd. 11/3/2019. The appellant herein is the first defendant/first respondent in FDIA No.459/2006 and the appellant in A.S.No.47/2020. The respondents herein are defendants 2 and 3 and plaintiffs in the original suit.

(2.) Heard the learned counsel for the appellant. Perused the judgments under challenge.

(3.) I shall refer the parties in this regular second appeal as 'plaintiff' and 'defendant' for convenience.