S. THULASIDHARAN Vs. S. SURESH KUMAR

JUDGEMENT

(1.) EXHIBITS P12 and P13, orders on I.A. No.8351 and 8352 of 2012 in O.S. No.1021 of 2004 of the Principal Munsiff's Court, Thiruvananthapuram are under challenge.

(2.) THE respondent filed the suit for fixation of boundary of the plaint A schedule, described as 15 cents covered by settlement deed No.2036 of 1975. Petitioner claimed right, title and possession of 10 cents as per settlement deed No.190 of 1976.

(3.) THE learned counsel for petitioners submitted that it is necessary to appoint a survey commissioner to collect fresh materials. It is also submitted that the property has to be measured in accordance with the re-survey which has been finalized.