LAWS(KER)-2013-1-188

SUKUMARAN UNNITHAN Vs. LEKSHMY KUNJAMMA

Decided On January 18, 2013
Sukumaran Unnithan Appellant
V/S
Lekshmy Kunjamma Respondents

JUDGEMENT

(1.) ALL the respondents are served. Respondents 4 to 6 appear through counsel.

(2.) CHALLENGE in this Original Petition is to Ext.P1, order of the District Court, Alappuzha dated 17.01.2012 in O.P.(TR) No. 73 of 2011.

(3.) THE application was opposed and the learned District Judge by Ext.P1, order dismissed the application for the reason that respondents 1 to 3 who are defendants in O.S. No. 307 of 2008 are not parties in O.S. Nos. 86 and 181 of 2008.