KRISHNAKUMAR Vs. GOPAKUMAR

JUDGEMENT

(1.) R.S.A.No.824 of 2020 has been filed under Sec. 100 r/w Order XLII of the Code of Civil Procedure, challenging the decree and judgment in O.S.No.583 of 2010 dtd. 26/2/2015 on the files of Sub Court, Kottayam and the decree and judgment in A.S.No.86 of 2015 dtd. 6/1/2020 on the files of the Additional District Judge, Kottayam. The appellant is the defendant in the suit - Sri.Krishnakumar. The respondent herein is the plaintiff in the suit - Sri.G.Gopakumar.

(2.) R.S.A.No.21 of 2021 is also filed by Sri.Krishnakumar, who is the plaintiff in O.S.No.183/2012 on the files of the Sub Court, Kottayam, challenging the decree and judgment of the above said order dtd. 26/2/2015 and confirmed by the decree and judgment in A.S.No.85 of 2015 dtd. 6/1/2020 on the files of Additional District Judge, Kottayam. Sri.Gopakumar is the respondent herein also.

(3.) I shall refer the parties as 'appellant' and 'respondent' (their status in this second appeal) hereinafter for convenience.