STATE OF KERALA Vs. DR. PRAVEEN KUMAR

JUDGEMENT

(1.) This Miscellaneous Second Appeal has been filed under Sec. 13(1A) of the Commercial Courts Act read with Sec. 100 and Order XLII Rule 1 of the Code of Civil Procedure, 1908, at the instance of the State of Kerala, represented by the Chief Secretary, challenging the decree and judgment in Commercial Appeal No.1/2023 on the files of the District Court, Kozhikode dtd. 30/7/2022 arose out of the decree and judgment in Commercial Suit No.109/2020 on the files of the Commercial Court, Kozhikode.

(2.) Heard the learned Special Government Pleader appearing for the State as well as Adv.A.Komu appearing for the respondent.

(3.) I shall refer the parties in this miscellaneous second appeal as 'plaintiff' and 'defendants' for convenience.