MURALEEDHARAN NARIKKOTTU Vs. SASIKUMAR SHOBAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Perused the averments in the petition and the reliefs claimed.

(2.) Having regard to the reliefs claimed in the petition, I am of the view that no notice need be issued to the respondent before finally disposing of the case.

(3.) Reliefs claimed in the petition reads thus: