MADHUSOODHANAN Vs. RAJESH. R. NAIR, AND OTHERS

JUDGEMENT

(1.) Aggrieved by Ext.P6 order allowing the holder of power of attorney of the plaintiff to testify on behalf of him in a suit, the 4th defendant has come up before this Court.

(2.) Heard the learned counsel on both sides.

(3.) The suit is one for injunction restraining the defendants from demolishing eastern wall of plaint B schedule property and to remove the obstruction in plaint C schedule property and also to recover damages allegedly caused due to the obstruction of a pathway.