LAWS(KER)-2018-3-726

SHAJU M. Vs. K.P. REGHA

Decided On March 02, 2018
Shaju M. Appellant
V/S
K.P. Regha Respondents

JUDGEMENT

(1.) The prayer in Tr. P (C) No. 79 of 2018 is as follows;

(2.) Though the notice has been duly served on the respondent in both the cases, the said party has entered appearance.

(3.) Heard Sri.T.P.Pankajakshan, learned counsel appearing for the petitioner.