(1.) The original petition is filed, to set aside Ext.P7 order in I.A No.2/2023 in O.S No.22/2022 passed by the Court of the Munsiff, Punalur. The petitioner is the plaintiff and the first respondent is the defendant in the suit.
(2.) The relevant background facts leading to Ext.P7 order are:
(3.) Heard; Sri.R.Krishnakumar, the learned counsel appearing for the petitioner and the learned Government Pleader appearing for the second respondent. In view of the relief that I propose to pass, I dispense with notice to the first respondent.