G.BHASKARAN Vs. SREE SIMHANATHA BHAGAVATHY DEVASWOM

JUDGEMENT

(1.) This regular second appeal has been filed under order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure ("CPC" hereinafter) challenging the decree and judgment in A.S. No.66 of 2014 dtd. 18/9/2019 on the files of the Court of the District Judge, Palakkad arose from the decree and judgment in O.S. No.541 of 2012 dtd. 31/10/2013 on the files of the Court of the Principal Munsiff, Palakkad. The appellant is the defendant and the respondent is the plaintiff in O.S. No.541 of 2012.

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

(3.) I shall refer the parties in this appeal with reference to their status before the trial court.