MUHAMMED (DIED) Vs. CHERUVATTAPOYIL USSAIN S/O ALIKUTTY

JUDGEMENT

(1.) Petitioners 2 to 4, who are supplemental plaintiffs 2 to 4 in O.S.No.353 of 2010 on the file of the Principal Munsiff's Court-II, Kozhikode has filed this Original Petition under Article 227 of the Constitution of India seeking an order to set aside Ext.P6 order dated 27.10.2016 of the said court in I.A.No.3951 of 2016 in O.S.No.353 of 2010 and to allow the said application for amendment of plaint, as prayed for.

(2.) On 15.11.2016, when this Original Petition came up for admission, this Court admitted the matter on file and issued notice to the respondents by special messenger. This Court has also granted an interim stay of all further proceedings in O.S.No.353 of 2010 on the file of the Principal Munsiff's Court-II, Kozhikode for a period of one week. The said interim order, which was extended from time to time, was extended until further orders on 22.6.2017.

(3.) Heard the learned counsel for the petitioners/plaintiffs and also the learned counsel for the respondents/defendants.