(1.) The Petitioner applied for certified copy of the final decree in O.S. No. 65 of 1953 on the file of the Sub Court, Thalassery. It is stated that the records of the case are now available before the District Court, Kozhikode. Therefore, the application was filed before the District Court, Kozhikode. The application was returned stating that Ext.C3 plan which is part of the final decree is not legible.
(2.) Thereafter, the Petitioner filed another application for issuing certified copy of the final decree excluding Exhibit C3 plan. That application was also returned as per the following order:
(3.) In this Original Petition, the Petitioner challenges the order returning the application for certified copy of the final decree. It is stated that the Petitioner is the son-in-law of a party to the final decree and that the copy of the final decree is required for him for the purpose of another case.