ABDUL SAMAD Vs. NAHAKHAN

JUDGEMENT

(1.) The petitioner is the plaintiff and the respondent is the defendant in the suit O.S.No.165/2017 on the file of the Munsiff's Court, Kayamkulam.

(2.) The plaintiff is said to be suffering from bipolar disorder and the suit was instituted by his wife as his next friend.

(3.) In this original petition filed under Article 227 of the Constitution of India, the plaintiff has challenged the concurrent orders passed by the trial court and the appellate court by which an application for temporary injunction filed by him stands dismissed.