FRANCIS Vs. K MADHAVAN NAIR

JUDGEMENT

(1.) This petition has been filed by the Petitioner to call for the records relating to the petition and order cited above and set aside the said order dated 01.07.2011 in E.P. No. 22 of 2010 in O.S. No. 60 of 1998 of Principal District Munsif Court, Padmanabhapuram.

(2.) The nutshell of the case is as follows:

(3.) Aggrieved by the said dismissal of the suit the Plaintiff had filed appeal suit in A.S. No. 87 of 2002. The learned first appellate court Judge, after hearing the arguments of the Appellant's counsel and on scrutinising the judgment and decree of the trial court, was pleased to allow the appeal, and set aside the decree and judgment of the trial court.