NIJO Vs. ANTONY KUTTUKARAN

JUDGEMENT

(1.) The main prayer 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. Sreekumar. G. (Chelur), learned counsel appearing for the petitioner/defendant No.3 in O.S.No.485 of 2015. In the nature of the orders proposed to be passed in this petition, notice to the respondents/plaintiffs, D1 and D2 in the above O.S., will stand dispensed with.

(3.) As per the case projected in this Original Petition (Civil), the petitioner herein is the third defendant in Exhibit-P1 O.S.No.485 of 2015 on the file of the Munsiff Court, Irinjalakuda. Respondents 1 and 2 herein are the plaintiffs in that suit and respondents 3 and 4 herein are defendants 1 and 2 in the said suit. The petitioner would aver that it is also on behalf of respondents 3 and 4 herein/D1 and D2 that this Original Petition (Civil) has been filed.