PADMAKSHI Vs. NALINI

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India by the petitioners, who are the judgment debtors in E.P.No.50/2013 in O.S.No.775/1994 on the file of Munsiff Court, Cherthala.

(2.) The respondents herein are the decree holders in the above suit.

(3.) Ext.P3 order viz., order in E.A. No.282/2015 in E.P.No.50/2013 in O.S. No.775/1994 dtd. 27/2/2017 is under challenge in this original petition.