KOMALAVALLY Vs. SYAMALA

JUDGEMENT

(1.) The petitioners, who got arrayed as judgment debtors 1 and 4 in E.P.No. 63/2016 in A.P.No. 172/2013 on the files of the Munsiff's Court, Vaikom, have filed this Original Petition (Civil) under Article 227 of the Constitution of India, with prayer to set aside Ext.P2 award and Ext.P7 order passed against them.

(2.) Heard the learned counsel for the petitioners and the learned counsel for the 1st respondent.

(3.) On perusal of Ext.P2 award passed in A.P.No. 172/2013 dtd. 3/9/2013, the petitioner's name is shown as 'Syamala' and the respondents' names are shown as 'Komalavally', 'Raji K.Nair', 'Rekha K.Nair' and 'Ratheesh Kumar K.' As per Ext.P2, an award passed in favour of Syamala, wherein Raji K Nair and Rekha K Nair alone signed and the petitioners did not sign though their names also shown in the award.