NAINAN.K.NAINAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The property dispute between the petitioners and the respondents 5 to 9 have resulted in filing of this writ petition for police protection. The petitioners submit that there was a restrain order obtained by the petitioners as per Ext.P3 against the 7th respondent.

(2.) The party respondents submits that Ext.P3 is an ex parte decree and they have already filed an application to set aside the judgment and decree.

(3.) The learned counsel for the petitioners now submit that despite an interim order to protect the life and limb of the petitioners, the petitioners have been brutally manhandled which is evident from Ext.P9 series of documents. An FIR has also been registered against one of the respondents and other persons as per Ext.P10.