ANNAMMA GEORGE Vs. SUJA VARKEY

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is a widow, senior citizen and living alone. The 1st respondent is residing adjacent to the petitioner's property. She is trying to encroach and construct a boundary wall. The petitioner filed Ext.P1 suit. Though an order injunction was granted, it is vacated noticing that there is a caveat filed by the 1st respondent. It is alleged that the 1st respondent and her brother are politically and financially very influential. Even after the civil dispute, it is alleged, the 2nd and 3rd respondents police officers are intervening in the dispute at the instance of the 1st respondent and her brother. The petitioner made complaint and is before us.

(3.) IN such circumstances, we dispose of this writ petition as follows: We record the submission of the learned Government Pleader that police will not interfere in the civil dispute between the petitioner and the 1st respondent. The civil court will proceed to consider the matter untrammelled by the observations which we have made in this judgment and decide the case on the basis of the materials before him.