PRAKASHAN Vs. SAVITHAKUMARI SHAJAN AND OTHERS

JUDGEMENT

(1.) The prayers in this Original Petition (Civil) filed under the enabling provisions of Article 227 of the Constitution of India are as follows:

(2.) Heard Smt. M.A. Zohra, learned counsel appearing for the petitioner/1st defendant. In the nature of the orders proposed to be passed in this petition, notice to the respondents will stand dispensed with.

(3.) Petitioner herein is the 1st defendant in Ext.Pi Suit in O.S. No. 174/2013 on the file of the Munsiffs Court, Attingal filed by respondent Nos. 1 and 2 herein. Respondents 3 to 7 herein are defendants 2 to 6 in the said Suit, O.S. No. 174/2013. The prayer in O.S. No. 174/2013 was for fixation of boundary and for consequential mandatory and prohibitory injunction. Both the above suits have been ordered to be jointly tried.