RAJAN.T.P Vs. GEORGE THATTIL

JUDGEMENT

(1.) This second appeal arises out of judgment and decree in A.S.154/2014 on the file of Additional Sub Court, Thrissur. O.S.3072/2009 before the II Additional Munsiff, Thrissur was a suit for compensation. That suit was decreed by the trial court. Against which, the said appeal was preferred.

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

(3.) Learned counsel for the appellant submitted that the court below seriously erred in pronouncing the judgment without hearing the counsel for the appellant as he had expired before the date of hearing. In fact, the appeal was disposed of without hearing the learned counsel for the appellant is the sum and substance of the contentions of the appellant.