S.DHANALAKSHMI Vs. SAHAL V.J.

JUDGEMENT

(1.) The 2nd defendant in O.S.No.202/2013 pending before the Additional Sub Court, Kottayam, has preferred this Original Petition under Article 227 of the Constitution of India, challenging the order in I.A.No.2/2020 in the above Suit (Ext.P3), whereby the learned Sub Judge posted the petition filed by the defendants to hear the issue of territorial jurisdiction of the Sub Court.

(2.) The respondents herein are the plaintiff and the 1st defendant respectively.

(3.) Heard the learned counsel for the petitioner as well as the 1st respondent in detail. Perused the materials placed along with the Original Petition, counter affidavit and reply affidavit.