MATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are spouses. THEy have come to this Court complaining about harassment by the police at the instance of respondents 6 to 9. and also claiming protection against illegal acts of respondents 6 to 9.

(2.) ACCORDING to the petitioners, respondents 6 to 9 have some claim against the son-in-law of the petitioners - one Mathew. Respondents 6 to 9 are resorting to highhanded methods against the petitioners to claim amounts from the said son-in-law. The petitioners have no liability. The police are not taking any action when complaints are made. Police want the petitioners to settle the claim of respondents 6 to 9. It is, in these circumstances, that the petitioners have come to this Court complaining simultaneously of police harassment and claiming protection.

(3.) PARTIES were referred for mediation; but attempts for a mediated settlement has not succeeded. When the matter came up on 5/4/2011, an interim direction was issued by this Court that: