SUNNY C.V. Vs. KOCHUPRAMBIL GEEVARGHESE RAMBAN

JUDGEMENT

(1.) These original petitions arise from orders in I.A.Nos.2832 of 2019 and 3819 of 2019 in O.S.No.512 of 2018 of Munsiff's Court, Muvattupuzha. It seems that an interim order of injunction was granted by the court below in I.A.No.3197 of 2018. Thereafter, I.A.No.2832 of 2019 was filed seeking police protection. It was allowed by order in I.A.No.2832 of 2019. This is challenged in O.P(C).No.2868 of 2019. Subsequently, another application for further direction was filed as I.A.No.3819 of 2019 which was allowed by Ext.P13 order. That is challenged in O.P(C).No.3017 of 2019. The orders are under challenge at the instance of the petitioners/defendants.

(2.) It is reported that, original order of injunction granted in I.A.No.3197 of 2018, after hearing both sides, is under challenge in C.M.A.No.19 of 2019 and pending before the Sub Court, Muvattupuzha. After having considered the grounds set up in both the original petitions, I am not inclined to interfere in both the orders since the original order of injunction itself is under challenge in the C.M.A., and any order passed by this Court may pre-judge the proper and judicious determination of the issues arising in C.M.A. 19 of 2019. I feel that, it will be sufficient if both sides are directed to agitate their contentions before the lower appellate court in C.M.A. 19 of 2019. In the interest of justice, there will be a direction to the Sub Court, Muvattupuzha to consider C.M.A.No.19 of 2019 as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment. Both sides will be free to seek reliefs before the court below.

(3.) Original petitions are disposed of as above.