SREE NARAYANA DHARMA SANGHAM TRUST Vs. SURENDRANATH

JUDGEMENT

(1.) This Original Petition has been filed under Article 227 of the Constitution of India by the petitioner herein, who is the 1st defendant in O.S.No.965/2012, pending before the Principal Munsiff Court, Neyyattinkara, where O.S.No.261/2013 filed against the petitioner and others also has been pending.

(2.) The questions emerges in the Original Petition is whether copy of a document applied for, is a certified copy, the same can be issued? or the same is prohibited by law?

(3.) To be on the crux of the dispute, as per Ext.P5 order, the application put up by the petitioner to get copy of a certified/ registration copy of Otti and Kuzhikanam deed No.1174/1098 obtained from the Registrar Office and produced before the court, was disallowed by the Munsiff Court, in a case where the respondents raised contention that there is no provision to issue copy of the certified copy of a document.