H.ASHIQ Vs. N.MOHYAMED MAZIHULLAH

JUDGEMENT

(1.) The appeal suit on hand is directed against the judgment and decree dated 23.12.2016 passed by the learned Additional District Judge, Hosur in O.S.No.40 of 2010.

(2.) The appellant in the appeal suit is the plaintiff in the suit and the respondents in the appeal suit are the defendants in the suit.

(3.) For the sake of convenience, the ranking of the parties in the appeal suit would be referred to as per their ranks before the Trial Court.