GIREESH CHANDRA BABU Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) An interesting question of locus standi comes up for resolution in these Second Appeals.

(2.) The common appellant in these Second Appeals is the plaintiff in OS No. 81 of 1985 on the file of the I Addl. Sub Court, Thiruvananthapuram. The said suit was one for partition and separate possession of the plaintiff's half share over the plaint schedule property admeasuring 30 acres of land and also for a temporary injunction restraining the 8th defendant State of Kerala represented by the Chief Secretary from issuing pattayams in respect of the plaint schedule property to any of the other defendants in the suit.

(3.) THE PLAINTIFF'S CASE