SULTHAN PILLAI A. Vs. BEENA

JUDGEMENT

(1.) LEARNED Government Pleader takes notice for the 7th respondent. Respondents 1 to 6 are served either directly or through their brother/sister. The 6th respondent appears through counsel.

(2.) PRAYER in this Original Petition is for a direction to the learned Munsiff, Karunagappally to pass orders on Exts.P3 and P4, applications and in the meantime, to keep in abeyance proceedings in E.P. No.46 of 2012.

(3.) IN the meantime, learned Munsiff has passed Ext.P8, order in E.P. No.46 of 2012 on 19.12.2012.