KOZHENCHERRY GRAMA PANCHAYAT Vs. AMMINI MATHUNNI

JUDGEMENT

(1.) THE respondent is served but there is no response.

(2.) PETITIONER is the defendant in O.S. No.198 of 2012 of the Munsiff's Court, Pathanamthitta. That is a suit for injunction to restrain the petitioner from forcibly evicting the respondent from the plaint schedule room. The respondent claimed that she is a tenant of the shop room.

(3.) THE learned counsel contends that the trial court has gone into the merit of the contention as to the application of Sec.249 of the Act. It is pointed out by the learned counsel that the respondent has not issued any notice to the petitioner as required under the said provision.