AJAY JOSE Vs. FRANCIS SEBASTIAN

JUDGEMENT

(1.) The petitioners are the plaintiffs 1 and 2 in O.S.No.2/2009, and respondents 1 and 2 in I.A.Nos. 2486 and 2487 of 2011 on the file of the Additional Munsiff's Court, Kochi. The 1st respondent is the 3rd defendant in the suit and had filed the aforementioned applications for setting aside exparte decree after condoning delay. The learned Munsiff vide Ext.P3 common order, allowed the applications, I.A.Nos.2486 and 2487 of 2011, on payment of cost. The petitioners are aggrieved by the impugned common order, hence this petition under Article 227 of the Constitution.

(2.) The respondents 2 and 3 herein are the defendants 1 and 2 in the suit. The suit is one for recovery of possession of the property from defendants 1 and 2 under Section 6 of the Specific Relief Act.

(3.) The facts in brief are thus: