K APPU Vs. A VIJAYAMMA

JUDGEMENT

(1.) THE plaintiffs in O.S.No.15 of 2007 on the file of the Court of Additional Munsiff-II, Neyyattinkara, filed I.A.No.110 of 2007 for temporary injunction. THE trial court dismissed the application for temporary injunction, as per the order dated 27th February, 2007. On appeal by the petitioners as CMA No.22/2007 Sub Court, Neyyattinkara, the appellate court confirmed the order passed by the trial court and dismissed the CMA. THE appellate court directed the trial court to dispose of the case expeditiously untrammeled by the observations in the Judgment.

(2.) THE courts below considered the facts and circumstances of the case and held that prima facie, there is no evidence to show that the petitioners are in possession of the property. THE O.P(C).No.1085 OF 2010 2 balance of convenience was also found to be not in favour of granting injunction.

(3.) THE trial court shall expedite the trial of the suit and dispose of the same as expeditiously as possible. THE Original Petition is disposed of as above.