BABU KOTTAYIL Vs. KERALA VYAPARI VYAVASAYI EKOPANA SAMITHI

JUDGEMENT

(1.) This Original Petition (Civil) has been filed under Article 227 of the Constitution of India challenging Ext.P3 judgment dtd. 27/9/2011 in O.S.No.511/2021 on the file of the Second Additional Munsiff Court, Thrissur.

(2.) Heard both sides.

(3.) It is submitted by the learned counsel for the petitioners that the learned Munsiff as per Ext.P3, impugned order, found that the Munsiff Court lacks territorial jurisdiction to deal with the issue raised in the above Suit.