DR. JOHN JOSEPH Vs. GIE PLANTATIONS

JUDGEMENT

(1.) Petitioners are the plaintiffs in Ext.P1 suit pending on the file of the Munsiff's Court, Vadakkanchery as O.S.No.517/2018. The respondents are the defendants in the original suit.

(2.) The suit is filed for a decree for permanent prohibitory injunction restraining respondents/ defendants 2 and 3 from trespassing into the plaint schedule properties and also from dispossessing the plaintiffs and the workers of the 1st respondent/defendant firm from the plaint schedule property except in accordance with due process of law and also restrain them from committing any acts of wastes or mischief therein.

(3.) Along with the suit, an application for temporary injunction was filed restraining respondents and their men from trespassing into the plaint schedule properties and also restraining them from dispossessing the plaintiffs and the workers of the 1 st respondent firm except in accordance with due process of law and also to restrain them from committing acts of wastes and mischiefs therein.