CHARI VIJAYAN Vs. ACHUTHAN VASU

JUDGEMENT

(1.) No reason to interfere. Notwithstanding the fact that defendants were ex parte the courts below dismissed the suit finding that even on the pleadings the plaintiff has no case. I must observe that this is rather an unusual course. Normally when the defendant in a suit does not appear and contest the courts decree the suit as a matter of course relying on the affidavit of the plaintiff as evidence in support of his case. The courts below have, on the other hand done the right thing in appreciating the facts and the pleadings in spite of the fact that the case was undefended.

(2.) The plaintiffs sought the shifting of a kudikidappu. This has to be accompanied by an offer of a suitable site to which the kudikidappu is to be shifted and that site must belong to the landlord. The 1st plaintiff, the landlord in this case did not offer any site belonging to him but offered a site belonging to the 2nd plaintiff who had no locus standi in the suit. The courts below were therefore right in discountenancing the plea of the plaintiff for shifting the kudikidappu.

(3.) The plaintiffs also prayed for an injunction restraining the disturbance to the enjoyment of his A schedule property and for damages. The affidavit filed by the plaintiff did not contain any averments in support of this. In these circumstances the suit was rightly dismissed.