LATHA SURESH BABU Vs. K. MANOHARAN,

JUDGEMENT

(1.) 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. 30/10/2009 in O.S. No.7/2006 on the files of the Court of the Subordinate Judge, Payyannur. The appellant herein is the defendant and the respondent herein is the plaintiff.

(2.) Heard the learned counsel for the appellant and the learned counsel appearing for the respondent. Perused the verdict under challenge and the records of the trial court.

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