RADHA Vs. RAJACHANDRAN

JUDGEMENT

(1.) THIS appeal is directed against A.S.No.42/2004 before the District Court, Thrissur which arose from O.S.No.182/2000 of the Sub Court, Thrissur.

(2.) THE suit was one for realisation of money pursuant to an agreement for sale. The suit was decreed in favour of the appellant. The defendant carried the matter in appeal as A.S.No.42/2004. The lower appellate court reversed the findings of the trial court and dismissed the suit.

(3.) THE only contention taken before this Court is that the respondent in the appeal had not been served with any notice in the appeal and the appeal was disposed of by the District Court, Thrissur without giving the respondent in the appeal an opportunity of being heard. It is therefore prayed that an opportunity of hearing may be given to him and the appeal be directed to be heard on merits. The learned counsel for the respondent did not contend that the submission has no basis.