S.RAVEENDRAN Vs. KANNADISSERIL BHAGAVATHI KSHETHRAM

JUDGEMENT

(1.) DEFENDANTS 1, 5, 11, 13, 17 and 18 in O.S.No.138 of 2011 of the Munsiff's Court, Karunagappally are the petitioners before me, requesting to quash and set aside Ext.P10, order dated 11.12.2012 passed by the learned Sub Judge, Karunagappally on I.A. No.300 of 2012 in C.M.A. No.6 of 2012 and to direct the learned Sub Judge, Karunagappally to dispose of C.M.A. No.6 of 2012 as early as possible and at any rate on or before 10.01.2013.

(2.) PARTIES are referred to as plaintiffs and defendants.

(3.) LEARNED Munsiff by Ext.P6, order dismissed the application for temporary injunction. Plaintiffs challenged that order in C.M.A. No.6 of 2012 in the Sub Court, Karunagappally. There, plaintiffs filed I.A. No.300 of 2012 for an order of temporary injunction. Learned Sub Judge passed Ext.P10, order directing the parties to maintain status quo until the C.M. Appeal is disposed of. Exhibit P10 order is under challenge in this Original Petition,