SONARATNAN AND ORS. Vs. SANTHAKUMARI AND ORS.

JUDGEMENT

(1.) The main prayer in this Original Petition (Civil) filed under the enabling provisions in Article 227 of the Constitution of India is as follows:

(2.) Heard Sri.M.P.Ramnath, learned counsel for the petitioners/defendants 2, 4 and 5 and Smt.A.T.Renju, learned counsel for the 1st respondent/plaintiff.

(3.) The order under challenge is the one at Ext.P-8 dated 15.2.2018 rendered by the trial court concerned (II Additional Sub Court, Ernakulam), whereby Ext.P-6 application filed by the petitioner for summoning of the original petition register from the Police Station concerned, has been rejected.