BHAVANS VIDYA MANDIR Vs. SHIBU

JUDGEMENT

(1.) Aggrieved by the order dated 02.03.2013 in I.A. No.4683/2012 in O.S. No.562/2011 of the Munsiff Court, Ernakulam, the respondents/defendants in the I.A. came up with this petition under Art. 227 challenging the legality and its sustainability.

(2.) Heard the learned counsel appearing for the petitioners.

(3.) The challenge is against Exhibit P7 order. The said petition is mistakenly filed under Order 9, Rule 1 CPC, but the prayer included would show that it would come under the purview of Order 11, Rule 1 CPC. Exhibit P7 order was passed directing the respondent to answer the interrogatories within 21.0201