JUDGEMENT
A.BADHARUDEEN,J. -
(1.)Respondents 1 to 12 in the original petition are the review petitioners. Respondents in this review petition
are original petitioners 1 to 6 and respondents 13 and 14.
(2.)Heard Adv.Sri.M.P.Ramnath, the learned counsel for the review petitioners and Adv.Smt.A.T.Renju,
the learned counsel for the respondents.
(3.)It is submitted by the learned counsel for the review petitioners that the original petition filed by the
respondents 1 to 6 herein to direct the 2nd Additional
Munsiff's Court, Ernakulam to examine the petitioners
witness in Ext.P1 suit within a period of one month was
allowed by this Court with direction to the learned 2nd
Additional Munsiff to complete the examination of PW1,
within a period of three weeks from the date of production
of a copy of the judgment or on receipt of the same.
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