P. A TOMY Vs. KUNJUMAITHEEN,

JUDGEMENT

(1.) The order under challenge in this proceeding under Article 227 of the Constitution of India, is Ext.P27 dated 13.07.2020 passed by Munsiff Court, Muvattupuzha in O.S.No.358/2019.

(2.) The impugned order was passed in I.A.No.6/2020 filed by the plaintiff in the suit seeking an order restoring plaint schedule property to its original condition as on the date of suit on the allegation that a part of the property was interfered with during the pendency of the suit.

(3.) On the opposition of the defendant/ respondent and after hearing parties and examining the materials on record, the court below dismissed I.A.No.6/2020 taking a view that the plaintiff failed to make out a case justifying issue of an order for restoration and in the interest of justice, it was desirable to direct parties to maintain status quo.