BABY MATHEW Vs. ABRAHAM MATHEW

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India. The petitioner, who is the sole defendant in O.S.No.42/2019 on the file of Munsiff Court, Ettumanoor, impugns orders in I.A.No.2/2020 (Annexure-A1), I.A.No.1/2020 (Annexure-A2) and I.A.No.3/2020 (Annexure-A3) dtd. 15/6/2022 in the above suit.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) Though Annexures A1 to A3 orders were challenged in this revision, it is argued by the learned counsel for the revision petitioner that if Annexure-A1 order is set aside with liberty to the petitioner to file written statement, the petitioner is satisfied and the challenge against Annexures A2 and A3 may be permitted to be withdrawn.