T J ABRAHAM Vs. ALEYAMMA JOY

JUDGEMENT

(1.) The original petition has been filed seeking the following reliefs:

(2.) At the time of hearing, it is fairly conceded by the learned counsel for the plaintiffs that Ext.P2 plan, which has been based to issue the interim directions has some mistakes. What are such mistakes is not germane for consideration at this stage as it has not been stated specifically in the original petition to consider whether implementation of the interim directions given in the revisions as aforesaid could be given effect to despite such mistakes in the plan. What is under challenge is Ext.Pl order passed on an application moved by the plaintiffs for survey measurement of the property of the defendant to carve O.P.(C).NO. 348/2012 5 out the pathway through that property and thus give effect to the directions in the orders passed in the revisions as aforesaid. That application was objected to by the defendant. Ext.Pl order passed by the learned Munsiff on the aforesaid application of the plaintiffs reads thus: