SUDHARMINI C. Vs. HAREENDRAN THAMPY

JUDGEMENT

(1.) The original petition is filed challenging Ext.P5 order passed in I.A No.1/2021 in O.S No.69/2021 of the Court of Principal Subordinate Judge, Thiruvananthapuram.

(2.) A reading of Ext.P5 order reveals that it is an order passed under Order 38, Rule 6 (2) of the Code of Civil Procedure ( in short, 'Code').

(3.) An order passed under Order 38 Rule 6 of the Code, is appealable under Order 43 Rule 1(q) of the Code.