N. SHEELA AND ORS. Vs. SULOCHANA AND ORS.

JUDGEMENT

(1.) The 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.P.A.Harish, learned counsel appearing for the petitioners and Sri.Pushparajan Kodoth, learned counsel appearing for R-3.

(3.) This Court had passed order dated 1.12.2017 in this Original Petition (Civil) which reads as follows: