N. RAJASEKHARAN UNNITHAN Vs. PRASANNAN UNNITHAN

JUDGEMENT

(1.) The prayers in O.P(C) .No.295/2018 filed under the enabling provisions contained in Art.227 of the Constitution of India is as follows:

(2.) All these matters are arising out the common impugned order dated 24.11.2017 rendered by the Ist Addl. District Court, Kollam, on I.A.No. 39/2018 in O.S.No.199/1957 . The said order, which has been impugned in C.R.P.No.46/2018, has been produced as Ext.P-6 in O.P(C) .No. 295/2018 and as Ext.P-3 in O.P(C) .No. 330/2018. The abovesaid said impugned order dated 24.1.2017 was rendered by the court below on the basis of the order dated 19.1.2018 rendered by this Court in O.P(C) .No.121/2018 [produced as Ext.P-5 in O.P(C) .No. 295/2018].

(3.) Heard Sri.K.Sudhinkumar, learned counsel appearing for the petitioner in O.P(C) .No.295/2013, Sri.Harish Gopinath, learned counsel appearing for the petitioner in O.P(C) .No.330/2018, Sri.Saijo Hassan, learned counsel appearing for petitioner in C.R.P.No.46/2018, Sri.K.Mohanakannan, learned counsel appearing for additional 4th respondent in O.P(C) .No. 295/2018 and Sri.S.M.Althaf, learned counsel appearing for the respondent Manager of the temple.