ALIYAMMA EDATT Vs. MATHEW VAKKACHALIL

JUDGEMENT

(1.) THIS original petition is filed by the plaintiff in O.S.No.492 of 2012 of the Munsiff's Court, Thalipparampa seeking a direction to the learned Munsiff to keep in abeyance execution of Ext.P3, order on I.A.No.3663 of 2012 in O.S.No.334 of 2009 (filed by the first respondent against the second respondent) until disposal of I.A.No.3606 of 2012 in O.S.No.492 of 2012 and a further direction to the learned Munsiff to dispose of I.A.No.3606 of 2012.

(2.) ACCORDING to the petitioner, she has acquired right of easement by prescription over plaint B schedule way and prayed for a declaration of that right and prohibitory injunction. She filed I.A.No.3606 of 2012 for an order of temporary injunction to restrain respondents causing obstruction to the user of plaint B schedule way.

(3.) APPREHENSION of petitioner is that if pursuant to Ext.P3, order, first respondent constructs compound wall that would block her access through the plaint B schedule to the public road. Hence this original petition seeking reliefs as first above mentioned.