ULAHANNAN JOHN Vs. YESODHA K

JUDGEMENT

(1.) RESPONDENT is served but there is no response.

(2.) EXHIBIT P7, order dated 15.10.2012 on I.A. No.622 of 2012 in O.S. No.342 of 2007 of the Munsiff's Court, Hosdurg is under challenge at the instance of the petitioner-plaintiff.

(3.) ACCORDING to the petitioner, he is the owner in possession of one acre in Sy.No.464/6/part. On the south of the said property is the property belonging to the respondent. On the request of petitioner, Advocate Commissioner inspected the property and submitted Ext.P3, report. In Ext.P3, report which is first on point of time, the Advocate Commissioner has stated that he identified the schedule property as per description in the plaint. On the eastern side of the property, there is a wire fencing put up on granite pillars. On the north, west and south of the property, the Advocate Commissioner found old compound walls of laterite stone. It is further stated in paragraph 6 of Ext.P3 that the Advocate Commissioner, as per direction, inspected the property on 13.07.2007 at 2.00 p.m. and found the laterite stone compound wall on the southern side demolished. Remnants were seen inside and outside the suit property.