RAMCHANDRAN UNNITHAN Vs. SHREE BHAGAVATHI THIRPORITTAKKAVU BHAGAVATHI KSHETHRAM

JUDGEMENT

(1.) Challenging the order dated 23.8.2014 in I.A. No.921 of 2014 in O.S. No.27 of 2014 of the Sub Court, Attingal, defendants 1 and 5 to 7 came up with this petition under Article 227 of the Constitution of India. The above-said application in I.A. No.921 of 2014 was filed for the grant of leave under Section 92 of the Code of Civil Procedure. It was allowed by the lower court without issuing notice to the defendants. Defendants 1 and 5 to 7 entered appearance and filed the application in I.A. No.921 of 2014 for revoking the leave already granted as per the order in I.A. No.543 of 2014. It was dismissed by the lower court under Ext.P6 order dated 23.8.2014. Aggrieved by the said order, defendants 1 and 5 to 7 approached this court by this petition.

(2.) Heard the learned counsel appearing for the petitioners and Sri. Arun Thomas, learned counsel appearing for respondents 1 to 5 and Sri. D. Ajith Kumar, learned counsel appearing for respondents 6 to 10.

(3.) Ext.P1 is the application submitted under Section 92 of the Code of Civil Procedure for the grant of leave. This is an interlocutory application supported by an affidavit. The learned Sub Judge accepted the application and issued notice to the respondents after granting leave.