R.SASIKUMAR Vs. LAKSHMIKUTTY AMMA

JUDGEMENT

(1.) The original petition is filed to direct the Court of Subordinate Judge, Thiruvalla to issue the certified/carbon copy of the order passed in I.A.No.1132/2012 in O.S. No.130/2012 within a time frame and until such time to stay the implementation of the above order.

(2.) The petitioner's case is that, he is the defendant in the above suit, which was filed by the respondents, for a decree of injunction. The original plaintiff in the suit had filed I.A. No.1132/2012 to prosecute the petitioner for allegedly violating the order of temporary injunction. Even thought the petitioner resisted the suit and application, the court below decreed the suit and allowed the application by ordering the properties of the petitioner to be attached and he be committed to the civil prison. The petitioner had applied for certified copy of the order passed in the application and the judgment in the suit. In the meantime, the respondents are proceeding with the execution of the order and the decree. The petitioner apprehends that he would be arrested and send to the civil prison. Hence, the original petition.

(3.) Heard; Sri.P.Haridas, the learned counsel appearing for the petitioner. In view of the limited relief that I propose to pass, I dispense with notice to the respondents.