GOPALKRISHNAN NAIR Vs. VASUDEVAN NAIR

JUDGEMENT

(1.) Challenging the order passed in I.A.No.2440 of 2013 in O.S.No.122 of 2012 on the file of the Additional Munsiff's Court, Cherthala, dated 12.10.2015, the plaintiff/petitioner came up with this revision.

(2.) The above said application was filed by the plaintiff under Order 8, Rule 6C Code of Civil Procedure for the exclusion of counter claim raised in that suit. It was dismissed by the trial court by its order dated 12.10.2015. Aggrieved by the said order, the present revision is filed by the plaintiff/petitioner.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel for the respondents.