NASEEM Vs. MUHAMMED HANEEFA

JUDGEMENT

(1.) The original petition is filed challenging Ext.P4 order passed in I.A No.1/2021 in O.S No.401/2013 by the Court of the Munsiff, Attingal.

(2.) The case of the petitioners in the original petition is that, the first petitioner had filed the suit against the respondents and the second petitioner for recovery of money. Subsequently, the second petitioner/third defendant in the suit was transposed as the second plaintiff in the suit. As the petitioners failed to pay the balance court fee, the plaint was rejected by Ext.P2 judgment. Challenging Ext.P2, the petitioners filed I.A No.1/2021 (Ext.P3) to review Ext.P2 judgment. The court below, by the impugned Ext.P4 order, dismissed Ext.P3 review petition. Ext.P4 order is improper and illegal. Hence the original petition.

(3.) Heard;Sri.P.Anoop, the learned counsel appearing for the petitioners on admission.