M.V. GEORGE Vs. O.V. JOHNY

JUDGEMENT

(1.) This original petition is filed under Article 227 of the Constitution of India seeking for a relief to set aside the order dated 5.7.2018 in O.S.42/2003 on the files of the I Additional District Court, Ernakulam.

(2.) The facts necessary for consideration of this petition is as follows:

(3.) When the original petition came up for hearing, the learned senior counsel Sri. K. Ramkumar submitted before this court that here is a case where the court below has committed illegality and the order passed is perverse.