PRAKASH Vs. ARUN SANJAYAN

JUDGEMENT

(1.) IN F.A.O.No. 147/2014, the order passed in I.A. No.519/2014 in O.S. No.24/2014 of the Sub Court, Attingal is challenged and in F.A.O.Nos.151/2014 and 152/2014, the common order passed in I.A. Nos.584/2014 and 595/2014 is under challenge. By the said order, the court below has appointed a party receiver to manage the properties. As per the order in I.A. No.519/2014 the temporary injunction sought by the appellant/plaintiff has been denied.

(2.) WE heard learned counsel for the appellant Shri M. Rajendran Nair and learned counsel for the respondents Shri G.S. Reghunath.

(3.) THE appellant's case, going by the plaint, is that plaint A and B schedule properties are to be partitioned by metes and bounds and one half share has to be allotted to the plaintiff. He is also seeking a prohibitory injunction restraining defendants 2 to 5 from trespassing into the plaint schedule properties, committing waste therein and from causing any obstruction to the textile business being conducted in plaint B schedule property.