FABIANOSE GEORGE Vs. LOOSAMMA

JUDGEMENT

(1.) AGGRIEVED by the order of remand in A.S. 1 of 2010 by the District Court, Thodupuzha, respondents 1 and 2 before the court below have come up in appeal.

(2.) THE parties and facts are hereinafter referred to as they are available before the trial court.

(3.) IT appears that the plaintiff had applied for a commission report and plan. The trial court appointed a commissioner, who filed Ext. C1 report and C1(a) plan. Based on the commission report and plan it is seen that the plaint was amended. Evidence was adduced by both sides. Evidence consists of the testimony of P.W.1 and documents marked as Exts.A1 to A9. The defendants had D.Ws.1 to 4 were examined and and Ext.B1 marked. Exts. C1 and C1(a) are the commission report and plan.