SHERIFF AND OTHERS Vs. ABDUL JABAR AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel on both sides. Petitioners approached this Court for the following reliefs:

(2.) Petitioners requested in Ext.P3 interlocutory application, filed before the trial court for issuing a Commissioner to identify the disputed property in accordance with old Survey No.25/6 A, which according to them have an extent of 1.92 Acres.

(3.) Ext.P1 plaint would show that grievance of the respondents/plaintiffs is that the first defendant Panchayath is taking action against a blockade caused by other defendants on a public road maintained by the Panchayath. The respondents raised a contention that it is the bounden duty of the Panchayath to remove the obstruction caused by party defendants on a public road constructed and maintained at the cost of Panchayath.