SUNANDABAI Vs. SUBRAMANIAN

JUDGEMENT

(1.) THIS appeal arises from the order dated 11.04.2013 on I.A. No.1370 of 2013 in A.S. No. 105 of 2012 of the Sub Court, Irinjalakkuda.

(2.) THE respondent/plaintiff sued the appellants for a decree for prohibitory injunction against the latter trespassing into the suit property, cutting down trees or making constructions or interfering with the peaceful enjoyment of the respondent in the said property. The respondent claimed title and possession of the property as per assignment deed No. 2541 of 2003.

(3.) IN appeal at the instance of the respondent, learned Sub Judge by order on I.A. No. 2273 of 2012 directed both sides to maintain status quo as on the date of dismissal of the suit. That was followed by the appellants filing I.A. No . 3339 of 2012 complaining of violation of the order of status quo by the respondents. That application is pending. The appellants filed I.A. No. 3239 of 2012 for the issue of a commission. That application was allowed and the Advocate Commissioner submitted a report.