SULAIMAN Vs. SHARINA

JUDGEMENT

(1.) The petitioner, who is the judgment debtor in E.P.No.11 of 2014 in O.P.No.588 of 2010 on the file of the Family Court, Palakkad, has filed this original petition invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, challenging the order dtd. 17/9/2022 in E.A.No.66 of 2015 in E.P.No.11 of 2014 in O.P.No.588 of 2010 of the Family Court, Palakkad.

(2.) On 6/2/2023, when this original petition came up for admission, this Court issued notice on admission to the respondents by speed post, returnable within four weeks. This Court passed an interim order on 6/2/2023, which reads thus;

(3.) Today, when this matter is taken up for consideration, the respondents/decree holders enter appearance through counsel.