KRISHNAN NAIR Vs. MUHAMMED KHANEFA

JUDGEMENT

(1.) THE respondent filed O.S.No.422 of 2007 on the file of the Court of Munsiff, Chittur against the petitioners for mandatory injunction directing the defendants to vacate the plaint schedule building. According to the plaintiff, the defendants are licencees.

(2.) THE defendants contended that at the time of entrustment they had paid Rs.75,000/- to the plaintiff and the interest thereon was agreed to be taken as the rent or licence fee for the premises. It is stated that the defendants have also filed a suit for realisation of Rs.75,000/-.

(3.) IN the circumstances mentioned above, the petitioner has filed this Original Petition challenging the order dated 1.1.2011 in E.A.No.689 of 2010.