STATE OF KERALA Vs. K. ARAVINDAKSHAN PILLAI

JUDGEMENT

(1.) The State of Kerala represented by the District Collector, Palakkad and others are the appellants, who are the defendants in O.S.No.336/2005 on the files of the Additional Munsiff's Court, Palakkad, in this regular second appeal filed under Sec. 100 read with Order XLII Rule 1 of the Code of Civil Procedure, 1908. The sole respondent herein is the original plaintiff.

(2.) Heard the learned Government Pleader appearing for the appellants and the learned Senior Counsel appearing for the respondent in detail.

(3.) I shall refer the parties in this regular second appeal as 'plaintiff' and 'defendants' for convenience.