M P JAYAKRISHNAN Vs. M PPREMAKUMARI

JUDGEMENT

(1.) AN Advocate Commissioner was deputed in the final decree proceedings in a suit for partition. The prayer of the petitioners to change the Advocate Commissioner has been turned down by the court below by the order impugned.

(2.) IT is conceded that a criminal case was registered against the first petitioner on complaint made to the police by the Advocate Commissioner. The Advocate Commissioner complained that he was obstructed by the first petitioner in discharging his duty.