DENNIS M.PAUL Vs. M.JOHN ALIAS SAJU

JUDGEMENT

(1.) THE suit is one to set aside a Will (Document No.159/3/09, SRO, Mulanthuruthy) allegedly executed by the mother of the plaintiff and the first defendant in favour of defendants 2 and 3. All that the plaintiff prays is to summon certain documents including the following from the concerned offices.

(2.) THE counsel for the first defendant does not oppose the prayer and is apprehensive of the delay caused in the exercise. He fairly submits that the documents, if summoned, will facilitate the court to arrive at the truth and will enhance the transparency of the transaction.