MARIYAM Vs. V.P. DEVASSY

JUDGEMENT

(1.) This regular first appeal filed under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure is at the instance of the defendant in O.S.No.435/2001 on the files of the Principal Subordinate Judge's Court, Irinjalakkuda, assailing the verdict dtd. 31/7/2004. The respondent herein is the sole plaintiff in the suit.

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

(3.) I shall refer the parties in this appeal with reference to their status before the trial court, hereinafter for easy reference.