LAWS(KER)-2010-10-155

DEVARAJAN Vs. K MOHANAN

Decided On October 14, 2010
DEVARAJAN,S/O.DAMODHARAN Appellant
V/S
K.MOHANAN,S/O.KUTTAN,KARIMPINCHIRA Respondents

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) A counter affidavit has been filed by respondents 1 to 8. The petitioner has filed a reply affidavit also.

(3.) We have recorded the submission of the learned counsel for respondents 1 to 8 that they have no intention to cause any threat to the life of the petitioners. We further direct that in case there is any threat by respondents 1 to 8 to the life of the petitioner, the petitioner may bring it to the notice of the 9th respondent, who will look into it and if the threat is found to be genuine, he shall provide protection to the life of the petitioner as against respondents 1 to 8.