BASHEER Vs. P.A.JAFAR

JUDGEMENT

(1.) PETITIONER is the plaintiff in O.S. 732 of 2009 of Munsiff's Court, Alappuzha.

(2.) HE sued the respondent for a decree for prohibitory injunction concerning the suit property which is described as 67.61 ares of coconut garden falling within the various survey numbers referred to in the plaint schedule and stated to be covered by sale deed No.5659 of 2008 and release deed No. 5658 of 2008. Petitioner apprehended that respondent may trespass into the property and hence the suit.

(3.) LEARNED District Judge, Alappuzha in CMA No. 26 of 2010 has reversed that order and dismissed I.A. No. 6143 of 2009. Ext.P3, judgment of learned District Judge is under challenge.