VALSA KESAVAN Vs. AMMINI

JUDGEMENT

(1.) The petitioner, who is the additional 2 nd defendant sought to be impleaded in O.S.No.164 of 2012 on the file of the Sub Court, Muvattupuzha, is before this Court in this Original Petition filed under Article 227 of the Constitution of India, seeking an order to set aside Ext.P5 order dated 28.09.2015 of the said court, whereby I.A.No.1450 of 2013 filed by her and her children, respondents 4 to 6 herein, stands allowed only in part. Ext.P5 order reads thus;

(2.) On 28.06.2016, when this Original Petition came up for admission, this Court admitted the matter on file and issued notice to the respondents by speed post. This Court has also granted an interim stay of all further proceedings in O.S.No.164 of 2012 on the file of the Sub Court, Muvattupuzha, for a period of one month. The said interim order, which was extended from time to time, was in force till 03.01.2017.

(3.) Heard the learned counsel for the petitioner and also the learned counsel for respondents 1 and 2, who are the plaintiffs in O.S.No.164 of 2012.