VALLI Vs. JAYAPRAKASH

JUDGEMENT

(1.) Defendant in O.S.No.38/2008 on the files of the Subordinate Judges Court, Ottapalam, who is aggrieved by the decree and judgment in the above case dtd. 9/12/2011, has filed this appeal under Sec. 96 r/w Order XLI Rule 1 of the Code of Civil Procedure, 1908. The sole respondent herein is the plaintiff.

(2.) Heard the learned counsel for the appellant/defendant and the respondent/plaintiff. Perused the case records including the pleadings and evidence.

(3.) I shall refer the parties in this appeal as 'plaintiff' and 'defendant' hereafter, for convenience.