JYOTHISHKUMAR Vs. CHITHRA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 17.3.2011 passed by the learned Sub Judge, Attingal in I.A.No.2500/2010 in O.S.No.125/2008 filed by the Ist respondent herein. The Ist respondent is the sister of the appellants. The 2nd respondent is the mother of the appellants and the Ist respondent. The suit is one for partition. I.A.No.2500/2010 filed by the Ist respondent was one seeking an order of temporary prohibitory injunction restraining the appellants from ousting the Ist respondent from the plaint schedule properties and from taking part in the collection of income from the plaint schedule properties and from getting the Ist respondent's due share either 1/3rd or 1/4th till the disposal of the suit. The order in I.A.No.2500/2010 dated 17.3.2011 reads as under:

(2.) WE heard the learned counsel for the appellants and learned counsel for the Ist respondent. In view of the nature of the order we propose to pass, we do not deem it necessary to issue notice to the 2nd respondent. The complaint of the appellants as voiced in the memorandum of appeal inter alia are as follows: