MOHAMED Vs. KUNHALANKUTTTY

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.70 of 2015 dtd. 14/6/2023 on the files of the Court of the Additional District Judge, Tirur arose from decree and judgment in O.S. No.21 of 2021 dtd. 30/7/2015 on the files of the Court of the Subordinate Judge, Tirur.

(2.) The appellant herein is the plaintiff in O.S. No.21 of 2015 and the respondents are the defendants.

(3.) Heard the learned counsel for the appellant in detail on admission.