KUNJUMOL THANKAPPAN Vs. PARVATHI

JUDGEMENT

(1.) The original petition is filed, inter alia, to direct the Court of the Munsiff, Perumbavoor, to issue the carbon copies of the orders passed in E.A.No.229/2022(Ext.P7) and E.A.No.230/2022(Ext.P8) in E.P.No.11/2017 in O.S.No.189/2016 within a time frame and until such time to direct the further proceedings in E.P.No.11/2017 to be kept in abeyance.

(2.) The grievance of the petitioner is that: even though she had filed Ext.P7 application, under order 21 Rule 97 and Ext.P8 application under Order 26 Rule 10(3) of the Code of Civil Procedure, the court below dismissed the above applications on 27/9/2022. Although the petitioner has applied for the carbon copies of the orders passed in the above applications, the same has not been issued. But, the court below is hastily proceeding with E.P.No.11/2017. If the petitioner is not granted a breathing time to challenge the orders passed on Exts.P7 and P8 applications, she would be put to severe prejudice. Hence, the original petition.

(3.) Heard; Sri.R.Divakaran, the learned counsel appearing for the petitioner. In light of the limited relief that I propose to pass, I dispense with notice to the Respondents.