E.P.PRABHA Vs. T. CHRISPAN

JUDGEMENT

(1.) Ext.P6 application filed by the plaintiff in O.S.No.204/2014 before the Principal Sub Court, Thiruvananthapuram, was dismissed. Being aggrieved by the impugned order dated 03.12.2019, the plaintiff has filed this original petition.

(2.) The suit was filed for a decree of permanent injunction as well as for a decree for constructing a compound wall made up of cement hollow bricks on a granite foundation at a height of five feet through northern boundary separating plaint property from the property of the defendant.

(3.) In Ext.P6 application for issue of Commission, the plaintiff sought measurement of the plaint property along with counter claim schedule II that belongs to the defendant on the basis of survey records. Along with the prayer, cost of the compound wall to be constructed, was also sought.