CHEMBILALI NISAR Vs. UPPIKKARAMBATH MUSTAFA AND ORS.

JUDGEMENT

(1.) FACED with the concurrent findings against him, the first defendant in O.S. No. 214/2014 has approached this court.

(2.) THE respondent as plaintiff instituted O.S. No. 214/2014 praying for the relief of prohibitory as well as mandatory injunction. The suit was in respect of B schedule way which, according to the plaintiff, was a motorable way to which obstruction had been caused by the defendants and the plaintiff sought for removal of the obstruction as well as prohibitory injunction. Along with the suit, he filed I.A. No. 1008 of 2014 seeking an interim mandatory injunction to have the defendants remove the obstruction caused on the motorable way so as to enable him to take his vehicle to his residence.

(3.) FOR the purpose of the interlocutory application, the trial court marked Exts. A1 to A9 marked on the side of the plaintiff and Exts. B1 to B7 were marked on the side of the defendants. Exts. C1 and C2 are the Commission Report and the plan.