MATHUKUTTY Vs. MUKESH KUMAR

JUDGEMENT

(1.) Dated this the 11th day of March, 2025 This regular first appeal has been filed under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908, challenging the decree and judgment dtd. 30/7/2013 in O.S. No.80/2012 on the files of the Sub Court, Pathanamthitta. The appellant herein is the defendant and the respondent herein is the plaintiff.

(2.) Heard the learned counsel for appellant and the learned counsel appearing for the respondent, in detail. Perused the verdict under challenge, the records of the trial court and the decisions placed by both sides.

(3.) Parties in this appeal shall be referred with reference to their status before the trial court.