SARA AMMAD Vs. THAZHE CHEMBOOTTUKANDEY THAMASIKKUM CHALIL BASHEER

JUDGEMENT

(1.) The prayers in this Original Petition (Civil) filed under the enabling provisions contained in Article 227 of the Constitution of India are as follows:

(2.) Heard Sri. K.P. Hareendran, learned counsel appearing for the petitioner/plaintiff.

(3.) In the nature of the orders proposed to be passed in this Original Petition (Civil) , notice to the respondents/defendants will stand dispensed with.