SHIJO ANTONY Vs. SEBASTIAN JOSEPH

JUDGEMENT

(1.) The Writ Petition is filed under Article 227 of the Constitution of India seeking the following reliefs:

(2.) Issue such other writs, orders or directions that this Honourable Court may deem fit and proper in the facts and circumstances of the case.

(3.) The three suits are numbered as O.S. Nos. 12/07; 43/07 and 52/08. In O.S. No. 12/07 filed by the first respondent as plaintiff, for recovery of money, the first petitioner is the sole defendant. In O.S. No. 43/07 filed by the second respondent, for refund of the advance money allegedly paid on an agreement for sale, the petitioners, all three of them, are the defendants. In O.S. No. 52/08 filed by the third respondent, for recovery of money, the second and third petitioners are the defendants.