STATE OF KERALA Vs. M.K. JOSE

JUDGEMENT

(1.) The defendants in O.S. No. 53 of 1999 on the file of the Subordinate Court, Hosdurg are the appellants. The suit filed by the plaintiff/respondent was decreed by the impugned judgment and decree dated 19th December, 2002. Aggrieved by the same, this appeal has been preferred.

(2.) The brief facts required for the disposal of this appeal are as follows:

(3.) The defendants though admitted that the payment was effected only on 17.9.1998, contended that the calculation made by the plaintiff was incorrect and all the amount due to the plaintiff was settled .Still, the suit was filed .That was only to harass the defendants.