SULAIMAN Vs. GANESH

JUDGEMENT

(1.) This original petition arises out of the order dated 23.01.2015 of the Sub Court, Ottapalam, in I.A.No.222/2015 in A.S.No.8/2015. The said appeal arises out of the judgment and decree of the court of the Munsiff Magistrate, Pattambi, in O.S.Nos.74/2004 and 94/2004. In the said appeal, an application for interim injunction was made as I.A.No.222/2015, wherein the lower appellate court granted an order to maintain status quo. The said order is under challenge in this original petition. The copy of the said order is placed on record as Ext.P6.

(2.) On 24.06.2015, this Court issued notice before admission to respondents.

(3.) Heard the learned counsel for the petitioner and also the learned counsel for the respondents.