SAINUDHEEN, Vs. FOUSIYA,

JUDGEMENT

(1.) The petitioners are the plaintiffs and respondents 7 to 11 are the defendants in the suit O.S.No.119/2019 on the file of the Munsiff's Court, Manjeri.

(2.) The suit was instituted for granting a decree of declaration that the plaintiffs have got right of easement by implied grant to use the plaint B schedule road and also for granting a decree of prohibitory injunction restraining the defendants from causing any obstruction to plaint B schedule road and committing any acts of waste therein.

(3.) The plaintiffs had filed an application as I.A.No.507/2019 in the trial court for granting an order of temporary injunction to the above effect. As per Ext.P6 order, the trial court allowed that application and passed an order of temporary injunction restraining the defendants from causing any obstruction to the plaint B schedule road till the disposal of the case.