N.P.VIJAYARAGHAVAN Vs. AYACHANDRAN

JUDGEMENT

(1.) This appeal has been filed under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure (for short, 'the C.P.C.' hereinafter) against the decree and judgment in A.S.No.5/2016, dtd. 23/3/2018 on the files of the Sub Court, Manjeri, arose out of the decree and judgment in O.S.No.79/2012 on the files of the Munsiff Court, Manjeri. The appellant herein is the defendant in the suit.

(2.) I shall refer the parties in this appeal as 'plaintiffs ' and 'defendant ' for convenience.

(3.) Heard the learned counsel for the appellant/defendant and the learned counsel appearing for the respondents/plaintiffs.