MOHAN ANTONY Vs. CECIL LOCKE

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner owns thirty cents in Survey No.1920 of Vanchiyoor Village and the house bearing No. TC 27/1542 situated in the property. The property was obtained by the petitioner's father from one James Macdonald Swayer. Petitioner has been residing with his family members mentioned in the Writ Petition. First respondent attempted to trespass into the property. Petitioner filed O.S.No.1467/03 before the II Additional Munsiff Court, Thiruvananthapuram and obtained an order of injunction against the first respondent. Now the first respondent is attempting to throw out the petitioner and his family members and he is taking all sorts of threats to trespass into the property. On 15.10.2011, the first respondent and his men trespassed into the property of petitioner and attempted to manhandle him. First respondent threatened the petitioner that the petitioner will be done away with, in case he is not stooping to the illegal and unnecessary demands made by him.