MOIDEENKOYA Vs. K. BALAKRISHNAN

JUDGEMENT

(1.) The order passed by the learned Munsiff, Tirur on I.A.No.907 of 2017 in O.S.No.89 of 2014 is under challenge. The order was passed on a petition under Order 6, Rule 17 of the Code of Civil Procedure, 1908 (in short, CPC). The petitioner herein is the defendant in the above suit. The respondent is the plaintiff.

(2.) Heard the learned counsel for the petitioner.

(3.) Brief facts relevant for disposal of the petition are as follows: