GEORGE Vs. KANNETH FAMILY ASSOCIATION

JUDGEMENT

(1.) Heard the counsel for the appellant.

(2.) The appellant is the first petitioner in the Original Petition, which was filed to grant the following reliefs:

(3.) According to the learned counsel for the appellant, the continuance of the proceedings in the Original Suit is in excess of the jurisdiction of the Munsiff and it is an abuse of the process of the court. However, the learned single Judge took the view that there is no ground to interfere with the proceedings of the suit and that the writ petitioners have to get orders from the civil court itself. The correctness of the said judgment is under challenge in this appeal.