SREEKUMARI Vs. ANASOYA

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.157 of 2018 dtd. 12/1/2023 on the files of the Court of the Additional District Judge-I, Mavelikkara arose from the decree and judgment in O.S. No.373 of 2012 dtd. 31/10/2018 on the files of the Munsiff Court, Kayamkulam. The appellant herein is the plaintiff and respondents are the defendants in the above suit.

(2.) Heard the learned counsel for the appellants, 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.