OMANA Vs. LEELA

JUDGEMENT

(1.) Defendant in O.S.No.352/2011 on the files of the Additional Munsiff Court, Cherthala, is the appellant and he has filed this Regular Second Appeal under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure, through Legal Aid Counsel. Respondents are the plaintiffs in the suit.

(2.) The appellant assails decree and judgment in the above suit, dtd. 20/9/2014 and decree and judgment in A.S.No.84/2014 on the files of the Sub Court, Cherthala, whereby, the trial court verdict was confirmed.

(3.) Heard both sides in detail. Perused the records.