GREGORY Vs. ANTO P. JOSE

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India against the order passed by the learned Munsiff, Pala in I.A.No.1/2023 in O.S.No.251/2023, which is confirmed in Civil Miscellaneous Appeal by the Sub Court, Pala in C.M.A. No.9/2024.

(2.) In Ext.P6 injunction order at paragraph No.14, the learned Munsiff observed as follows:

(3.) The learned Sub Judge also noticed the abovesaid aspects in the impugned judgment. The Panchayath is not so far made a party in the suit. The learned counsel for the petitioner is unable to place any materials suggesting that there are any glaring illegality in the impugned order.