SOMALAL Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) THE petitioner is the plaintiff in O.S.No.204 of 2009 on the file of the Munsiff Court, Haripad. The respondents are the defendants. The suit is for permanent prohibitory injunction restraining respondents 1 to 3 from measuring the plaint schedule property without giving notice to the petitioner.

(2.) IN the suit, the respondents took a contention that the petitioner has no title to an extent of 3 cents in re-survey No.11/4 and it is a purambooke land. The respondents also contended that the identity of the property is not clear and necessary parties were not impleaded to the suit.

(3.) ARGUMENTS have been heard and the impugned order was perused.