ANGATHL Vs. PAZHINISWAMY

JUDGEMENT

(1.) APPELLANTS are the petitioners in I.A.No.1494/2010 in A.S.No.218/2010 on the file of the District Court, Palakkad and are the respondents in A.S.No.218/2010. They are the plaintiffs in the suit.

(2.) THE said I.A.No.1494/2010 was partly allowed, which is under challenge in this appeal. THE Appellate Court passed an interim order of injunction preventing the respondents in the IA in any way obstructing the petitioners from entering the plaint schedule area. THE suit was filed for partition of the plaint schedule property having an extent of 3.70.84 acres. THE suit was decreed by judgment and decree dated 19/6/2010 by which half share was allotted to the 2nd petitioner in the IA.