MOHANAN Vs. SATHYAN

JUDGEMENT

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

(2.) Heard Sri.G.Sudheer (Karakonam), learned counsel appearing for the petitioner.

(3.) In the previous round of litigation initiated at the instant of the respondent herein, by filing O.P.(C).No.1352/2013, this Court had rendered Ext.P-5 judgment dated 3.4.2013 disposing of that O.P, which reads as follows: