P.K.KARTHYAYANI Vs. E.N.SOMAN

JUDGEMENT

(1.) The petitioner, who is the defendant in O.S.No.16 of 2014 on the file of the Subordinate Judge's Court, Hosdurg and the petitioner in I.A.Nos.668 of 2017 and 691 of 2017 filed in that suit, is before this Court in this Original Petition filed under Article 227 of the Constitution of India seeking an order to set aside Exts.P4 and P5 orders of the said court in those interlocutory applications.

(2.) On 27.10.2017, when this Original Petition came up for admission, this Court issued urgent notice on admission to the respondent by special messenger.

(3.) Heard the learned counsel for the petitioner/defendant and also the learned counsel for the respondent/plaintiff.