RAMACHANDRAN Vs. HARRISONS MALAYALAM LIMITED

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 dismissal of AS No.2/2022 on the files of the Sub Court, Sulthanbathery, dtd. 23/7/2023, which arose out of decree and judgment in OS No.183/2008 on the files of the Munsiff Court, Kalpetta, dtd. 9/11/2012. The appellants herein are defendants 1 to 4 in the above suit. The respondent in this second appeal is the plaintiff in the above suit.

(2.) Heard the learned counsel for the appellants/defendants and the respondent/plaintiff on admission.

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