CHERIYATH JYOTHI Vs. SAINUDEEN AND ANR

JUDGEMENT

(1.) This appeal takes exception to the judgment and order passed by the High Court of Kerala at Ernakulam dated 4th March, 2015 in O.P.(C) No.1819 of 2014 (O).

(2.) Briefly stated, the appellant made a representation to the Secretary, Karakulam Gram Panchayath on 6th May, 2013, complaining that the occupant in the neighbouring plot had erected an unauthorised building and was using the same as a Plant for making Rubber Sheets on commercial basis. The appellant claims to be occupying House K.P. No.V/168 of the Karakulam Gram Panchayath in Survey No.43/2-1-3 of Vattappara Village. The representation reads thus: <FRM>JUDGEMENT_115_LAWS(SC)4_2019_1.html</FRM>

(3.) That representation was placed before the Lok Adalat organised by the Thiruvananthapuram District Legal Services Authority, under Section 19 of the Legal Services Authorities Act, 1987. The Lok Adalat passed the following Award on 23rd August, 2013: <FRM>JUDGEMENT_115_LAWS(SC)4_2019_2.html</FRM>