AMBIKA DEVI Vs. AGNUS

JUDGEMENT

(1.) The original petition is filed challenging the order dtd. 17/10/2011 in I.A.Nos.2342 and 2343/2011 in O.S.No.3901/2005 (Ext.P7) of the Court of the Principal Munsiff, Thrissur.

(2.) Even though the original petition was filed as early as on 9/2/2012, the original petition has not been admitted and no interim order has been passed

(3.) On a perusal of Ext.P7 order, it is seen that the order has been passed under Order 9 Rule 9 of the Code of Civil Procedure,1908(in short 'Code'). An order passed under Order 9 Rule 9 of the Code is appealable under Order 43 Rule 1(c) of the Code.