GEORGE K.KURUVILA Vs. DR.P.GOPINATH

JUDGEMENT

(1.) Petitioners, who are defendants 4 and 6 in O.S.No.817 of 2017 on the file of the Munsiff's Court-III, Thiruvananthapuram, are before this Court in this Original Petition filed under Article 227 of the Constitution of India, seeking an order to call for the records relating to O.S.No.817 of 2017 on the file of the said court and to quash Exts.P2 and P4. Ext.P2 is a copy of the plaint in O.S.No.817 of 2017 and Ext.P4 is a copy of the order of the said court in I.A.No.3204 of 2017, an interlocutory application filed in that suit under Order XXXIX, Rule 1 of the Code of Civil Procedure, 1908 (for brevity, 'the Code'.).

(2.) On 06.06.2017, when this Original Petition came up for admission, this Court admitted the matter on file and issued notice by speed post to the respondents. This Court has also granted an interim stay of operation of Ext.P4 order of temporary injunction, for a period of one month. The said interim order was extended from time to time.

(3.) Heard the learned counsel for the petitioners/defendants 4 and 6, the learned counsel for the first respondent/plaintiff, the learned counsel for second and third respondents/ defendants 1 and 2 and also the learned counsel for other respondents/other defendants.