BADARUDHEEN MULLATHIYAPURA Vs. SALIH MULLATHIYAPURA

JUDGEMENT

(1.) THIS appeal arises from O.S.No.8 of 2012 of the District Court, Lakshadweep. Plaintiff filed I.A.No.58 of 2012, seeking an order of temporary injunction. On 8-5-2012, the District Court, Lakshadweep issued an order of interim injunction restraining the defendants from disturbing the residence of the petitioner (plaintiff) and members of the family in the house building. On 18-9-2012, the District Court passed yet another order on that I.A noticing that the previous order was not served on the opposite party. It was stated therein that the earlier order is a harmless order and the court has not restrained the defendants from entering the property, but, there is an interim order to protect the residence of the petitioner and that will have to be honoured and served. Thereafter, the plaintiff filed I.A.No.69 of 2012. When that petition came up before the learned District Judge, order dated 25-2-2013 was issued noticing the two earlier orders and directing the Station House Officer concerned to take necessary steps for the enforcement of the order of the court in case its enforcement is obstructed. It was also stated that the defendants can, however, continue in the house peacefully without obstructing the plaintiff and his family and without obstructing enforcement of the order of the court. That order is challenged in this appeal. At the stage of admission, the following interim order was issued on 10-4-2013.

(2.) EVIDENTLY , the aforesaid is an order issued before hearing the defendants.

(3.) THE interim order dated 10-4-2013 was issued noticing that there is possible vagueness in the order impugned in the appeal and the earlier two orders. What needs to be ensured is that there should be no law and order problem.