CHANDRASENAN NAIR Vs. BIJU V.N.

JUDGEMENT

(1.) This Regular First Appeal has been filed under Sec. 96 of the Code of Civil Procedure, 1908 (for short 'C.P.C.' hereinafter). The defendant in O.S.No.257/2008 on the files of the Sub Court, Neyyattinkara, has preferred this appeal challenging the decree and judgment in the said suit dtd. 15/9/2010. The plaintiff is the sole respondent.

(2.) Heard the learned counsel for the appellant/defendant and the learned counsel appearing for the respondent/plaintiff in detail. Perused the trial court records.

(3.) The parties in this appeal will be referred as 'plaintiff' and 'defendant' hereinafter for easy discussion.