T V IDICHERIA Vs. T V CHACKO

JUDGEMENT

(1.) C.M.P 1444/73 is a petition for injunction which has been filed by the plaintiff in a suit, the plaint of which has been presented in this Court. The plaint should have been presented before the Munsiff's Court at Thiruvalla. In Para.8 of the plaint, it is stated:

(2.) Before parting with this case, I am constrained to observe that in situations like the one pointed out in Para.8 of the plaint, some provisions will have to be made whereby persons who are anxious to get orders from court are allowed to approach the High Court and thereby get emergent orders. If on account of the N. G. Os.' strike, subordinate Judicial officers are paralysed from functioning as judicial officers and are not in a position to receive plaints and applications and dispose of the same, it is necessary that the legislature should intervene and confer the necessary power on the High Court so that persons against whom it is necessary to obtain emergent orders are not allowed to escape on account of the fact that the working of the subordinate judiciary is paralysed because of certain circumstances. The C. M. P. is dismissed. I make no order as to costs. The order of interim injunction is vacated on the ground of want of jurisdiction.