K.P.RATNAVALLY Vs. K.P.HEMARAJ

JUDGEMENT

(1.) THE 1st respondent appears through counsel. Respondents 2 and 3 appear through Government Pleader.

(2.) EXHIBIT P2, order dated 18.02.2012 on E.A. No.688 of 2009 in E.P. No.257 of 2009 in LAR No.222 of 2000 of the Principal Sub Court, Kozhikode is under challenge at the instance of petitioners.

(3.) BASED on Ext.P1, judgment petitioners filed E.P. No.257 of 2008. The State Government deposited certain amount in the executing court as per Ext.P3, statement.