GOPALA KRISHNAN Vs. SARATH LAL

JUDGEMENT

(1.) Defendant in O.S.No.161 of 2011 on the files of the Sub Court, Nedumangad, has filed R.F.A.No.257/2015, challenging the decree and judgment in the above suit dtd. 3/12/2011, arraying plaintiff in the suit as the respondent.

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

(3.) Parties in this appeal will be referred to as to their status before the trial court as Rs.plaintiff' and Rs.defendant', hereafter.