JOSEPH Vs. BOBBY AUGUSTINE

JUDGEMENT

(1.) The original petition is filed challenging the order in I.A No.1/2022 in O.S 487/2010 (Ext.P7) of the Court of the Munsiff, Taliparamba.

(2.) The petitioners are aggrieved by the rejection of Ext.P6 application filed by them to send Ext.P3 'Will' dtd. 16/12/2009 executed by Olikkal Pallath Augusty, for expert opinion to the Central Forensic Science Laboratory, Hyderabad. The petitioners have contended that the court below has erred in dismissing Ext.P6 application by the impugned Ext.P7 order. Hence the original petition.

(3.) Heard; Sri.V.T.Madhavanunni, the learned counsel appearing for the petitioners.