(1.) The sole defendant in OS No. 466 of 1994 on the file of the Subordinate Judge's Court, Thalassery is the appellant in this appeal. The said suit was one for realization of a sum of Rs.54,917/- as damages for malicious prosecution.
(2.) The facts leading to the impugned judgment and decree are the following:
(3.) In an action for malicious prosecution, the plaintiff will have to plead and prove the following: