GANGA DEVI Vs. LATHAKUMARI.K.

JUDGEMENT

(1.) Petitioner herein is the defendant in O.S. No. 26/2015 pending before the Sub Court, Karunagappally.

(2.) The petitioner herein filed I.A. No. 3/2022 before the court below to send the cheque relied on by the plaintiff to realise the money alleged to be due from the defendant. But the learned Sub Judge dismissed the application holding that no sufficient reason was offered by the petitioner for not filing this petition at an earlier date and also for filing the petition only after remand of this matter by this Court.

(3.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent.