A. SREEVALSAN KURUPPAL Vs. PARAMEKKAVU DEVASWAM AND OTHERS

JUDGEMENT

(1.) The petitioner, who is the plaintiff in O.S. No. 2562 of 2015 on the file of the Principal Munsiff's Court, Thrissur, has filed this Original Petition under Article 227 of the Constitution of India, seeking an order to set aside Ext. P2 order dated 20.10.2016 of the said court in I.A. No. 19551 of 2016 in O.S. No. 2562 of 2015 and to direct defendants 1 and 2 in that suit to adduce evidence before examination of the 3rd defendant. The petitioner has also sought for a declaration that after the evidence of the plaintiff is over, the defendants as per their ranking in the party array should adduce evidence, if they do not support the plaintiff.

(2.) On 02.11.2016, when this Original Petition came up for admission, this Court admitted the matter on file and issued notice by special messenger to the respondents. This Court has also granted an interim order of stay of all further proceedings in O.S. No. 2562 of 2015 on the file of the Principal Munsiff's Court, Thrissur, for a period of three weeks. The said interim order, which was extended from time to time, was extended until further orders on 20.03.2017.

(3.) Heard the learned counsel for the petitioner/plaintiff and also the learned counsel for respondents 1 and 2/defendants 1 and 2.