SARASWATHY BAI Vs. ULLAS, S/O SUKUMARAN

JUDGEMENT

(1.) This original petition is filed under Article 227 of the Constitution of India challenging Ext.P4 order passed by the Munsiff's Court, Chengannur in I.A.No.229/2013 in O.S.No.288/2010.

(2.) O.S.No.288/2010 is filed by the petitioner/plaintiff seeking a permanent prohibitory injunction restraining the respondents/defendants from encroaching into the plaint schedule property and cutting open a pathway through the plaint schedule property or its portion and for other reliefs.

(3.) Along with the suit, the plaintiff filed an interlocutory application for the appointment of a commission for local inspection to ascertain and report regarding the lie of the property; as to whether there is any pathway through the plaint schedule property; and also regarding the pathway alleged to have been used by the defendants for access to their property through the property belonging to Smt. Josna and also to draw a rough sketch.