THANKAMMA SUKUMARAN Vs. GOPALAN

JUDGEMENT

(1.) Under challenge is Ext. P10 order whereby the lower appellate court dismissed I.A. No. 1236/14 in A.S. No. 112/2014, which was a Commission application filed by the appellant along with a petition for temporary mandatory injunction.

(2.) The facts absolutely necessary for the adjudication of this petition are as follows:

(3.) Contending that after the disposal of the suit, the respondent before the lower court has obstructed and destroyed the pathway, the petitioner prayed for issuance of Commission to assess the damages caused to the way and for direction to restore the way.