LAWS(KER)-2022-4-1

SUJITH Vs. A.J.JOSEPH

Decided On April 01, 2022
SUJITH Appellant
V/S
A.J.Joseph Respondents

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India by the defendants in O.S.Nos.224/2017 and 225/2017, challenging the order in I.A.No.5/2021 dtd. 6/1/2022. Plaintiffs in the above Suits are the respondents herein.

(2.) Heard both sides in detail. Written objection was filed by the 1st respondent.

(3.) Short facts: I.A.No.5/2021 is an application filed by the defendants under Sec. 151 and Order 16 Rule 10A of the Code of Civil Procedure seeking the following reliefs: