ATHRUMAN KUTTY Vs. RAVEENDRANUNNI NAIR

JUDGEMENT

(1.) The petitioner is the 85th respondent in the final decree application pending before the Sub Court, Ottapalam in O.S. No. 65 of 1956. The limited prayer sought for by this petitioner is to engross the final decree (Ext.P4) passed in his favour as early as on 21.11.2015 on non- judicial stamp paper.

(2.) It is submitted by the learned counsel for the petitioner that on 12.08.2016 itself he has produced the non-judicial stamp paper before the court below so as to engross the final decree passed in his favour. But, so far it has not been considered by the court below. The dispute between defendant No.35 and defendant No. 82 have been settled in the final decree application by filing a joint statement. The joint statement was accepted by the court below and an interim final decree was passed.