JANAKI,D/O. KOMBI Vs. KAMALAM @ KAMALADEVI

JUDGEMENT

(1.) THE defendants in the original suit are before this Court invoking the jurisdiction of this Court under Article 227 of the Constitution of India against an order passed by the Additional Sub Court, Palakkad declining their prayer for summoning the Divisional Forest Officer and Village Officer to prove Ext.P1 series. The respondent instituted the suit for partition and separate possession of certain properties.

(2.) THE case of the petitioners, who are defendants 1 to 3, is that the plaintiff allotted the property including Plaint-F of a previous partition deed and obtained possession certificate from the Village Officer, Ambalappara and certain other documents from the Forest Range Officer, Ottappalam and thereafter they cut and removed valuable timber worth more than Rs.10 lakhs from the property.

(3.) ARGUMENTS have been heard and the impugned order was perused.