THOMAS AROQUIAMARIE Vs. ABENER CESSAR

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the first appellate Court reversing the decree and judgment of the trial. Court, the present Second Appeal is filed.

(2.) In an earlier occasion, when this Second Appeal was listed on 07.03.2019, despite service of notice to the respondent and his name printed in the cause list, as none appeared for the respondent, this Second Appeal has been allowed by this Court. Subsequently, the Second Appeal has been restored on the petition filed by the respondent. Thereafter, this Court heard the learned counsel for the appellants and the learned counsel for the respondent and disposed of this Second Appeal.

(3.) The parties are arrayed as per their own ranking before the trial court.