L SATHY Vs. UNNIKRISHNAN NAIR

JUDGEMENT

(1.) The prayer in this Transfer Petition (Civil) is as follows:

(2.) This petition was admitted on 17.11.2017 and had ordered issuance of notice to the respondents. Service of notice to the respondents have been duly completed.

(3.) Heard the petitioners (party-in-person), and Sri.Saju.J.Panicker, learned counsel appearing for respondents 1 and 3.