LAWS(KER)-2011-1-172

SUNNY MATHEW Vs. GEORGE JOSEPH

Decided On January 04, 2011
SUNNY MATHEW, S/O.MATHAI Appellant
V/S
GEORGE JOSEPH, S/O.JOSEPH Respondents

JUDGEMENT

(1.) WE have heard both counsel. This writ petition has now become practically unnecessary. According to the petitioner, the 1st respondent wants to cut open a pathway through his property. He had approached the civil court i.e., the Munsiff's Court, Erattupetta, with O.S.No.183/10 seeking appropriate relief. According to the petitioner, the 1st respondent is very influential and he has the support and patronage of respondents 2 to 4, all police officials. It is the case of the petitioner that he was being coerced and compelled by respondents 2 to 4 at the instance of the 1st respondent to give up his legal claims and concede to the improper action on the part of the 1st respondent. He has come to court seeking directions that respondents 2 to 4 may not be permitted to interfere with his civil rights.

(2.) THE respondents have entered appearance. Respondents 2 to 4 assert that they have no intention of interfering in the civil dispute between the petitioner and the 1st respondent. THE 1st respondent submits that he has already approached the civil court i.e., the Munsiff's Court, Erattupetta, with O.S.No.188/10. He is not depending on respondents 2 to 4 to exert any illegal pressure or influence on the petitioner.

(3.) RECORDING the above submissions, this writ petition is allowed in part to the above extent.