SREEDHARAN Vs. SIDDIQUE

JUDGEMENT

(1.) THE respondent filed O.S.No.630 of 2008 on the file of the Court of Munsiff of Wadakanchery for injunction restraining the petitioners herein from entering into the plaint schedule property and from cutting and removing the trees including the teak wood trees. As per Ext.P1 judgment dated 30 September, 2010, the suit was decreed. THE decretal portion of the judgment reads as follows:

(2.) THE defendants filed A.S.No.326 of 2010 on the file of the Court of the District Judge of Thrissur challenging the judgment and decree of the trial court. Before the Appellate Court, the defendants/appellants filed Exts.P6 to P11 applications, namely, I.A.Nos.3856 of 2010, 3861 of 2010, 3862 of 2010, 3863 of 2010, 3864 of 2010 and 3865 of 2010. It is stated that the interlocutory applications have been posted to 7.1.2011, as per Exts.P14 to P19 orders dated 8 December, 2010. THE prayer in this Writ Petition is to allow Ext.P8 (I.A.No.3862 of 2010) and to set aside Exts.P14 to P19 orders. THEre is also a prayer to direct the learned District Judge to dispose of Exts.P6 to P11 applications on the next posting date.