R SUDARSANA PILLAI Vs. K THULASEEDHARAN NAIR

JUDGEMENT

(1.) The petitioners, who are the defendants in O.S.No.51/2014 on the file of the Munsiff's Court, Adoor, have filed this original petition under Article 227 of the Constitution of India, seeking an order to declare Ext.P2 application, i.e., I.A.No.333/2016 filed in that suit as not maintainable.

(2.) On 11.7.2016, this Court admitted the matter on file and issued notice by speed post to respondents. This Court has also granted interim stay of all further proceedings in I.A.No.333/2016 in O.S.No.51/2014 of the Munsiff's Court, Adoor, for a period of 1 month and the said interim order was extended until further orders on 9.3.2017.

(3.) Heard arguments.