ABDUL JALEEL K. M. Vs. THAZHE IRAVATH RABIYA

JUDGEMENT

(1.) The petitioner herein is the plaintiff in O.S.No.156/2020 pending before the Munsiff Court, Koilandy. The respondents herein are defendants 1 to 3 in the above Suit.

(2.) Petitioner has filed this Original Petition under Article 227 of the Constitution of India challenging the order in I.A.No.15/2022 dtd. 19/5/2022 in the above case, whereby the learned Munsiff negatived the prayer for appointment of an expert commission to assess the construction carried out by the plaintiff in the plaint schedule building.

(3.) Heard the learned counsel for the petitioner, Advocate Abraham Mathew (Vettoor) and the learned counsel appearing for the 1st respondent Advocate Prem Kumar. Notice to other respondents dispensed with.