RAVI P.I. Vs. SREE NARAYANA DHARMA SAMAJAM

JUDGEMENT

(1.) The prayers in this original petition filed under Article 227 of the Constitution of India are as follows:-

(2.) The petitioner is the plaintiff in O.S.No.78/2022 on the file of the Principal Munsiff's Court, Ernakulam. The respondents are the defendants. The petitioner instituted the original suit against the respondents/defendants seeking the following reliefs:

(3.) Along with the suit, the petitioner filed Ext.P2, (I.A.No.1/2022) under Order 39 Rule 1 of CPC, for an interim prohibitory injunction to restrain the respondents/defendants from taking any disciplinary action against the petitioner till the disposal of the suit. The petitioner has also filed Ext.P6 application (I.A.No.4/2022) to stay the order of suspension passed against him.