KEZHUVEETTIL GOPALAKRISHNAN NAIR Vs. EXECUTIVE OFFICER AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the appellant, the learned Senior Counsel for the first respondent and the learned Standing Counsel for the second respondent. Learned Government Pleader for the third respondent is also heard.

(2.) Appellant is the plaintiff in a suit for injunction filed as O.S No.29 of 2003 before the Court of Subordinate Judge, Manjeri.

(3.) Brief averments in the plaint are thus :