SANDHYAVU Vs. PETER

JUDGEMENT

(1.) This Regular Second Appeal has been filed under order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure ('C.P.C.' hereinafter) challenging the decree and judgment in A.S.No.5 of 2019, dtd. 21/12/2019 on the files of the Court of the II Additional Sub Judge, Ernakulam arose from decree and judgment in O.S.No.353 of 2012 dtd. 12/10/2017 on the files of the Munsiff Court, Kochi. The appellant is the defendant and the respondent is the plaintiff in the above suit.

(2.) Heard the learned counsel for the appellant as well as the learned senior counsel appearing for the respondent. Perused the relevant materials and the verdicts under challenge.

(3.) Parties in this appeal shall be referred as 'plaintiff' and 'defendant' with reference to their status before the trial court.