SHERLY Vs. JOSHY

JUDGEMENT

(1.) The defendant in OS No. 417 of 2011, on the files of the Principal Subordinate Court, Irinjalakuda, who is aggrieved by the decree and judgment in the above suit, has filed this appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908. Respondent herein is the plaintiff in this suit.

(2.) Heard the learned counsel appearing for the defendant/appellant and respondent/plaintiff in detail. Perused the pleadings and evidence including the decisions cited by the learned counsel for the defendant.

(3.) For effective and easy discussion, the parties in this appeal will be referred to as 'plaintiff ', and 'defendant ' hereafter.