SAINUDEEN Vs. CHERIYATH JYOTHI

JUDGEMENT

(1.) Challenging Ext.P10 order passed by the Principal Munsiff, Nedumangadu, the petitioner has approached this Court.

(2.) The facts absolutely necessary for the disposal of this petition are as follows: The petitioner and the first respondent are neighbours. The petitioner has rubber plantation in his property. He had a shed there to process his rubber sheets. That was an unauthorised construction. The respondent herein took objection to the said conduct of the petitioner and that ultimately landed them before the Lok Adalath. There, Ext.P3 award was passed. As per Ext.P3 award, the petitioner had undertaken to demolish the unauthorised structure.

(3.) Complaining that he did not comply with the said order of the Lok Adalath, the respondent herein instituted execution proceedings. Finding that the respondent had a grievance to be redressed, the execution court thought it appropriate to execute the award and deputed an Amin to execute the award on 22.07.2014 and file report before Court on 23.07.2014.