REGHUVARAN Vs. JAYESH

JUDGEMENT

(1.) The petitioners are the plaintiffs and the respondent is the first defendant in the suit O.S.No.336/2020 on the file of the Additional Munsiff's Court, Cherthala.

(2.) The suit is instituted for granting a decree of declaration that the plaintiffs and the members of their family have got right of easement by prescription over the property (way) shown as item No.10 in the plaint schedule and also a decree of prohibitory injunction restraining the defendants from committing any act causing obstruction to the exercise of such right by the plaintiffs.

(3.) The suit was instituted on 08.07.2020. Along with the suit, the plaintiffs filed an application in the trial court as I.A. No.1/2020 for granting an order of temporary injunction to restrain the defendants from causing any obstruction to the vehicular traffic through the diputed way. The plaintiffs also filed an application as I.A.No.2/2020 in the trial court for appointment of a commission to inspect the property.