ANILKUMAR Vs. VILASINI M.P.

JUDGEMENT

(1.) This Original Petition has been filed under Article 227 of the Constitution of India.

(2.) Petitioners herein are the defendants 1 to 10 in O.S. No. 190/2012 pending before the Munsiff's Court Parappanangadi. They impugn order dtd. 7/9/2018, whereby the learned Munsiff had deferred I.A. No. 1669/2018 to be considered after adducing evidence from both sides.

(3.) When the case was considered on 31/3/2022, after hearing both sides, this Court passed an interim order and the same is extracted hereunder: