JOSHY Vs. PRADEEP

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India challenging common order dtd. 29/10/2021 in I.A.Nos.1258/2019 and 1259/2019 in O.S.No.795/2012 on the file of Principal Sub Court, Irinjalakuda.

(2.) The petitioner herein is the plaintiff and the respondent is the defendant in the above suit.

(3.) Though notice served to the respondent, the respondent not appeared.