BABY Vs. SEEMA

JUDGEMENT

(1.) The petitioner is the plaintiff and the respondents are the defendants in the suit O.S. No. 531/2017 on the file of the Munsiff's Court, Kottarakara.

(2.) The suit is instituted for granting a decree of prohibitory injunction restraining the defendants from trespassing into the plaint B schedule way and closing the way by installing any gate and also causing any obstruction to the plaintiff to use the way.

(3.) The plaintiff filed an application as I.A. No. 3329/2017 (Ext.P2) for granting an order of temporary injunction restraining the defendants from committing the aforesaid acts.