KOLAVAN Vs. ALLU ACHA MENON

JUDGEMENT

(1.) This is a petition to call up I.A. No. 909 of 1961 in O.S. No.171 of 1961, now pending disposal in the Munsiffs Court, Alathur, to be disposed of finally by the Vacation Judge. That I.A. is for the issue of a temporary injunction and it has been ordered ad interim by the learned Munsiff.

(2.) The powers of a vacation Judge are defined by S.8 of the Kerala High Court Act (Act V of 1959) so far as matters which lie in the High Court, and by S.3(11) of the same Act read with S.19(2) of the Kerala Civil Courts Act (I of 1957) so far as matters which ordinarily lie in the subordinate civil courts, are concerned.

(3.) S.8 of the Kerala High Court Act provides: