MICHEALLE FATHIMA Vs. K P MUJEEB

JUDGEMENT

(1.) THE suit is one for a declaration that the plaintiff has a right of way by easement by grant and for a decree of permanent prohibitory injunction. The Advocate Commissioner deputed by the court below had filed a report and a rough sketch which was sought to be remitted by the plaintiff. The same was the subject matter of O.P.(C) No.1/2010 on the file of this Court which was disposed of by judgment dated 22-9-2010. The relevant portion of direction No.1 given therein is as follows.

(2.) THE same Advocate Commissioner thereafter conducted yet another inspection and filed an interim report dated 9-12-2010 wherein it is interalia stated as follows.

(3.) THE interim report is clear that the Advocate Commissioner sought permission to measure the property in Survey No.148 with reference to relevant title deeds. The relevant documents of title are following.