KOYILODON ROOPA Vs. MATTANNUR MAHALLU MUSLIM JUMA MASJITH

JUDGEMENT

(1.) Aggrieved by the decree and judgment rendered by the Principal Sub Judge, Thalassery, dtd. 13/12/2022, in A.S.No.47/2017, plaintiff in O.S.No.99/2011 on the files of the Munsiff's Court, Kuthuparamba has filed this regular second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for short). The sole defendant is the respondent herein.

(2.) Heard the learned counsel for the appellant on admission. Perused the records.

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