DHANAVATH CHANDYA Vs. DHANAVATH MADHU

JUDGEMENT

(1.) This Civil Revision Petition is filed by plaintiffs assailing the orders dtd. 19/11/2019 in I.A.No.292 of 2019 in I.A.No.16 of 2019 in O.S.No.6 of 2019 on the file of the learned Junior Civil Judge at Nidamanoor.

(2.) This application in I.A.No.292 of 2019 was filed under Sec. 151 of the Code of Civil Procedure, 1908 (for short, 'the C.P.C.') with a prayer to direct the Station House Officer, Police Station Thripuraram, to give police protection to the petitioner/plaintiff restraining the respondents/defendants from interfering with the peaceful possession and enjoyment over the petition schedule property.

(3.) During pendency of the Civil Revision Petition, revision petitioner died. As per order in I.A.No.1 of 2021, his legal representatives are brought on record in the array of petitioners as petitioners No.2 to 5.