ASHIYA UMMAL Vs. S.N. SATHY

JUDGEMENT

(1.) The 1st defendant in O.S.No.108/1999 on the files of Munsiff Court, Punalur, who is aggrieved by the decree and judgment in A.S.No.10/2020 dtd. 31/1/2023 on the files of the Sub Court, Punalur, assails the same in this Second Appeal filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure. The 1st defendant in the above Suit is the appellant and the plaintiff and other defendants are the respondents in this case.

(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 appellant/1st defendant as well as the learned counsel appearing for S.N.Sathy, the original plaintiff in the above Suit.