LUCY VARGHESE Vs. KOMALAKUMARI AND OTHER

JUDGEMENT

(1.) This original petition is filed under Article 227 of the Constitution of India by the plaintiff in O.S.No.151 of 2017, on the file of the Munsiff Court, Chengannur.

(2.) The petitioner herein filed O.S.No.151 of 2017, on the file of the Munsiff Court, Chengannur, seeking injunction, restraining respondents from interfering with the peaceful conduct of the petitioner's business in a shop room and restraining respondents from dispossessing her forcibly from the shop room and seeking other reliefs.

(3.) The facts relevant for consideration in this petition is as follows :