GEORGE PETER Vs. THILOTHAMA KARTHEKEYAN

JUDGEMENT

(1.) Dated this the 14thday of March, 2024 Sole defendant in O.S.No.1458/2004 on the files of the Additional Munsiff's Court - III, Ernakulam, who is aggrieved by the decree and judgment in the above case, as confirmed in A.S.No.372/2006 on the files of the Additional District Court - I, Ernakulam, has filed this Regular Second Appeal under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure. Plaintiff in the above suit is the respondent herein.

(2.) Heard the learned Senior counsel for the appellant/defendant and the learned counsel appearing for the respondent/plaintiff.

(3.) I shall refer the parties in this appeal as 'plaintiff' and 'defendant', for convenience.