SHIBU Vs. RAJEESH

JUDGEMENT

(1.) This Regular Second Appeal arises out of decree and judgment in A.S.No.3/2019 on the files of the Subordinate Judges Court, Ottapalam, dtd. 30/3/2023 and the appellant is the respondent in the above appeal and the plaintiff in O.S.No.119/2015 on the files of the Munsiff Court, Pattambi.

(2.) Heard the learned counsel for the appellant/plaintiff as well as the respondent/defendant.

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