T.S.VENKITESWARAN Vs. T.S.SUBRAMANIYAN

JUDGEMENT

(1.) THE 1st respondent appears through counsel. In respect of other respondents, petitioner has produced paper publication. Respondents 2 onwards have not appeared.

(2.) THIS Original Petition is to set aside Exts.P6 and P11, orders and to issue certain other directions to the learned Principal Sub Judge, Kollam.

(3.) THEREAFTER , the petitioner filed I.A. No.1021 of 2005 objecting to the appointment of the Expert Commissioner. That application was dismissed as per Ext.P6, order dated 02.06.2006 for default since the parties and counsel were not present in spite of direction.