K.E DEVASSIA Vs. G. PRASADANCHANDRAN PILLAI

JUDGEMENT

(1.) The original petition is filed challenging Ext.P5 order passed in I.A No.2/2022 in O.S. 424/2014 by the Court of the Additional Munsiff, Alappuzha. The petitioner are the plaintiffs and the respondents are the defendants in the suit.

(2.) The relevant background facts leading to Ext.P5 order are:

(3.) Heard; Sri.Philip T.Varghese, the learned counsel appearing for the petitioners,on admission.