P.H. SEBASTIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Kozhikode, to issue the carbon copy/certified copy of the orders dtd. 21/7/2022 in I.A. Nos.10,11,12 of 2022 in O.S.No.440/2017.

(2.) The concise case of the petitioner is that, he is the plaintiff in the above suit which is filed against the respondents. The petitioner had examined the Advocate Commissioner. During the examination of the Advocate Commissioner, he testified that he could not speak anything about the plan prepared by the surveyor. In the said circumstances, the petitioner had filed the above applications to re-open the evidence, to recall the Advocate Commissioner and to produce the additional documents. He has also filed application to summon the surveyor to prove the plan. The said application has not been numbered. However, the court below by order dtd. 21/7/2022, has dismissed all the applications.

(3.) Heard; Sri. Terry V James, the learned counsel appearing for the petitioner and the learned Assistant Solicitor General of India appearing for the respondents.