AAYISA ANEES Vs. K. VINOD

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the appellant under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure (for short, 'the C.P.C.' hereinafter), against the decree and judgment in A.S.No.202/2016 on the files of the First Additional District Court, Kozhikode, dtd. 16/10/2017, arose out of the decree and judgment in O.S.No.611/2014 on the files of the First Additional Munsiff Court, Kozhikode, dtd. 30/7/2016.

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

(3.) I have perused the trial court records.