P.R. DHANYA Vs. ANANDHAN

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.100 of 2021 dtd. 16/3/2022 on the files of the Court of the District Judge, Palakkad arose from the decree and judgment in O.S. No.195 of 2013 dtd. 20/12/2017 on the files of the Munsiff Court, Chittur. The appellant herein is the defendant and the respondent is the plaintiff in O.S. No.195 of 2013.

(2.) Heard the learned counsel for the appellant as well as the learned counsel appearing for the respondent on admission.

(3.) Parties in this appeal shall be referred as 'plaintiff' and 'defendant' with reference to their status before the trial court.