JAYAKRISHNA MENON Vs. KRISHNANKUTTY

JUDGEMENT

(1.) The Appellant is the Defendant No.1 in a suit for permanent prohibitory injunction. The Respondent No.1 filed the suit for permanent prohibitory injunction restraining the Defendants from doing anything offending his ownership and possession of the elephant by the name 'Oottoly Raman' in his possession and for other reliefs.

(2.) The Appeal is filed, challenging the Order dtd. 9/8/2024, passed by the Trial Court by which the Trial Court disposed of I.A. No.1/2024, filed by the Plaintiff for temporary injunction against the Defendants from taking forcible possession of the scheduled elephant, and I.A. No.6/2024 filed by Defendant No.1 to vacate the ad-interim Order of injunction. By the impugned Order, the Trial Court directed the parties to maintain status quo until final judgment or until further orders.

(3.) The short facts necessary for the disposal of this appeal are stated: One elephant originally named as 'Madhu' and now named as 'Raman' belonged to the Defendant No.2. The Defendant No.2 gifted the elephant to Mata Amritanandamayi Madom in the year 2001. The elephant had been in the possession of Defendant No.1, who was the Kalari Gurukkal of the Madom, till the year 2007. It was Defendant No.1 who had been looking after the elephant.