VINOD DAMODARAN Vs. JOHNSON K

JUDGEMENT

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

(2.) RESPONDENTS 1 to 3 are the father-in-law, brother-in-law and wife of the petitioner. After a few months' stay at his residence at Thakazhy, the petitioner and his wife shifted to Palakkad and resided along with his in-laws. During that time, the petitioner engaged in rubber tapping along with respondents 1 and 2. Petitioner claims to be the owner of 3 acres and 39 cents of property which was purchased after getting a loan. There are various allegations which we need not detail. There is reference to a case under Section 498A IPC. There is allegation of threat by respondents 1 and 2 with their goondas. Petitioner sent Ext.P1 lawyer notice. It is stated that recently the petitioner came to know that respondents 1 and 2 are trying to alienate the 39 cents of land which is the remaining portion of the land after selling three acres. Petitioner filed complaint and is before us.