V. K. VARGHESE Vs. ANNAMA THOMAS

JUDGEMENT

(1.) Plaintiff in O.S.No.169/2010 before Munsiff Court, Ranni, challenges impugned order dated 19.01.2018 passed by that court dismissing I.A.No.81/2017 filed for setting aside the commission report and plan, invoking Article 227 of the Constitution of India.

(2.) I heard the learned counsel for the petitioner, learned Government Pleader appearing for respondent No.9 and learned standing counsel for respondent No.10, Panchayat. Respondent Nos.1 to 8, 11 and 12 are not represented.

(3.) Dispute in the suit relates to plaint schedule item No.6 public way, which is a puramboke land vested in respondent No.10 and managed by respondent No.9. Petitioner occupies item No.1 to the immediate south of item No.6. The main contestants who are defendant Nos.1 and 2 occupy item No.2 which is their land on the immediate north of item No.6.