MANU K. GOPALAKRISHNAN Vs. K. SIVASANKARA MENON

JUDGEMENT

(1.) Defendant Nos.1 and 2 in O.S.No.319/2020 are before this Court in this original petition. They are aggrieved by Ext.P9 order dated 09.02.2021 passed by the learned Munsiff, Ottapalam allowing plaintiff's application for implementing order of temporary injunction passed in I.A.No.1827/2020 through police.

(2.) The respondent/plaintiff obtained an order of temporary injunction dated 21.01.2021 in I.A.No.1827/2020. This order was passed by the court below after hearing parties and on merits. The respondent herein sought the order dated 21.01.2021 to be implemented through Station House Officer, Shornur police station by filing I.A.No.363/2021 and it was allowed by the impugned order. The challenge directed in this original petition is against the legality of the order passed by the court below on 09.02.2021.

(3.) I heard the learned counsel for the petitioners as well as the learned counsel for the respondent.