BABU M.P. Vs. THANKAMMA

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure, assailing judgment in A.S.No.305/2011 dtd. 31/7/2017 on the files of Additional District Court, Kottayam arose out of judgment and decree in O.S.No.466/2007 on the files of the Principal Sub Court, Kottayam dtd. 25/7/2011.

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

(3.) Heard the learned counsel for the appellant/plaintiff and the learned counsel for the contesting respondents/defendants on admission.