MOHAMMED A SHEREEF Vs. SHIBU J

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This CRP has been filed challenging the orders of the Additional Munsiff, Nedumangad and Sub Judge, Nedumangad respectively, dismissing the application for interim injunction filed by the revision petitioner invoking Order XXXIX Rule 1 of CPC.

(3.) The 1st petitioner is a Private Trust. The 2nd petitioner and the respondents are Trustees of the 1st petitioner Trust. According to the petitioners, the 2nd petitioner took charge of the Principal Secretary of the 1st petitioner Trust on 14/5/2018. The suit was instituted when the respondents allegedly obstructed the 2nd petitioner from acting as the Principal Secretary of the 1st petitioner Trust.