FRANCIS KIDANGAN Vs. CHIEF MANAGER SOUTH INDIAN BANK

JUDGEMENT

(1.) THIS Original Petition is filed by the plaintiff in O.S. No.975 of 2012 of the court of learned Third Additional Munsiff, Thrissur for a direction to the learned Munsiff to issue certified/carbon copy of order dated 29.03.2012 on I.A. No.3048 of 2012 in O.S. No.975 of 2012 of that court and in the meantime to direct the respondents not to evict petitioner forcibly from plaint schedule building.

(2.) ACCORDING to the petitioner, he is a tenant of the building described in the plaint schedule since 14.03.2007 and while so, that building was subjected to a mortgage by the third respondent, its owner, in favour of respondents 1 and 2. Respondents are taking steps to evict petitioner forcibly from the building. Hence the suit. Petitioner filed I.A. No.3048 of 2012 for an order of temporary injunction. That application was dismissed by the learned Munsiff. Petitioner has applied for copy of the order but it is not so far issued and in the meantime, respondents 1 and 2 are taking steps to evict petitioner forcibly. Learned counsel for petitioner requested that a direction may be issued as prayed for.

(3.) HAVING regard to the circumstances stated I am inclined to issue a direction to the learned Munsiff to issue certified/carbon copy of the order dated 29.03.2012 on I.A. No.3048 of 2012 as early as possible and at any rate, on or before 12.04.2012. Petitioner can move the learned Munsiff/vacation court for appropriate interim orders as circumstances warranted until petitioner challenge the order dated 29.03.2012. Original Petition is disposed of as above.