RAMACHANDRAN Vs. MATHEW V. PHILIP

JUDGEMENT

(1.) The defendant in O.S.No.21/2015 on the files of the Munsiff Court, Kanjirappally, who is aggrieved by the decree and judgment in A.S.No.4/2021 dtd. 14/2/2023 on the files of the Sub Court, Pala, arose out of decree and judgment in O.S.No.21/2015, assails the same in this appeal filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure. The respondent is the sole plaintiff in this case.

(2.) I shall refer the parties in this appeal with reference to their status before the trial court, as 'plaintiff' and 'defendant' hereafter for convenience.

(3.) Heard the learned counsel for the appellant/plaintiff on admission.