N.V.MATHEW Vs. BINOY JOHN

JUDGEMENT

(1.) The review petitioners are the petitioners 2 and 3 in OP(C)No.2364 of 2018/defendants 2 and 3 in O.S.No.61/2018 on the file of the Munsiff Court, Muvattupuzha. The respondent herein has filed the suit along with an I.A for temporary injunction. That I.A. was disposed of directing the parties to maintain status quo until disposal of the suit and the said order was challenged in CMA 13/2018 before the sub court, Muvattupuzha. The learned Sub Judge allowed the appeal and set aside the order under challenge. The said judgment was challenged in O.P(C) No2364/2018. The said O.P was dismissed by an order dated 16.10.2019. The I.A filed along with the O.P(C) was also dismissed. RP.No.1032 OF 2019

(2.) Now this petition is filed to review the said order and to restore the interim order passed in the Original Petition on 19.09.2018 by this court.

(3.) Heard both sides.