MINIKUTTY M.P. Vs. JOSEPH TOM

JUDGEMENT

(1.) The original petition is filed, challenging Ext.P6 order passed in I.A No.1 of 2022 in O.S No.345/2022 by the Court of the Munsiff, Muvattupuzha.

(2.) On a perusal of Ext.P6 order, it is seen that the order is passed under Order XXXVIII, Rule 6 (2) of the Code of Civil Procedure (in short, 'Code').

(3.) An Order passed under Order 38 Rule 6(2) of the Code is appealable under Order 43 Rule 1(q) of the Code.