JOSEPH JOHN Vs. P.A.JOHNY KUTTY

JUDGEMENT

(1.) The defendants in O.S.No.623/2015 on the files of the Principal Munsiff Court, Alappuzha, who are aggrieved by the decree and judgment in the above case dtd. 31/10/2019, confirmed by the Additional District Court-II, Alappuzha in A.S.No.74/2019 along with cross objection, vide decree and judgment dtd. 27/1/2021, have filed this Second Appeal under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure (for short 'C.P.C' hereafter for convenience). The respondent in this Second Appeal is the sole plaintiff in the Suit.

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

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