SAJEEV KUMAR Vs. NEELAM SREEKUMAR

JUDGEMENT

(1.) This application is filed by the 2nd defendant in O.S. No. 179 of 2020 on the file of the Munsiff's Court, Thiruvalla seeking the following reliefs:

(2.) It is submitted by the learned counsel for the petitioner that his mother, who is having a life estate, is residing in the residential house situated in the property all alone. The 1st respondent is residing about 3 kms. away from the plaint schedule property and the 2nd respondent is residing at Mumbai. The petitioner is also residing 4 kms away and he is taking care of his mother. Now a suit, O.S. No. 179 of 2020, has been filed by the 1st respondent herein to restrain this petitioner, who is the 2 nd defendant, from entering into the plaint schedule property. The 2nd respondent herein is the 1st defendant in the suit.

(3.) The learned counsel for the 1 st respondent, who is the plaintiff in the suit, submitted that the plaintiff has obtained an interim order against this petitioner and the other defendants restraining them from entering into the plaint schedule property.