S. REMA Vs. VISWANATHAN AND OTHERS

JUDGEMENT

(1.) The first defendant/first respondent in O.P. No. 312/2013 of the Family Court, Mavelikkara, came up with this appeal against the judgment dated 28.11.2015.

(2.) A suit for permanent prohibitory injunction in O.S. No. 100/2001 was filed before the Sub Court, Mavelikkara, on 19.03.2001. It was transferred to the Family Court, Alappuzha, on 20.08.2011 wherein it was renumbered as O.P. No. 994/2011. Again it was transferred to the Family Court, Mavelikkara, on its establishment and renumbered as O.P. No. 312/2013.

(3.) The suit was originally filed for injunction simplicitor by the plaintiff against his wife (first defendant) and the brother of his wife (second defendant). Later on it was amended by incorporating a prayer for recovery of item no. 4 plaint schedule property.