JAMES P.J. Vs. ALICE JOSEPH

JUDGEMENT

(1.) THE petitioner before this Court challenges the order in C.M.A. No. 71/2013 which in turn confirmed the order in I.A. No. 7050/2012 in O.S. No. 651/2012 wherein it was held that the petitioner was guilty of violation of order of status quo and he was asked to remove the gate put up failing which he was directed to undergo imprisonment in a civil prison for 15 days.

(2.) THE facts absolutely necessary for the purpose of disposal of this petition are as follows:

(3.) AFTER hearing the matter, the trial court found that the claim made by the plaintiffs regarding plaint A schedule property could not be readily accepted as there was considerable dispute regarding the exclusive possession and while vacating the injunction, passed an order as follows: