PONNAMMA Vs. KOCHUMON

JUDGEMENT

(1.) FIRST respondent obtained a decree for mandatory injunction against petitioner and others in O.S.No.92 of 2000 of the Munsiff's Court,Adoor. The decree permitted fixation of boundary, if necessary by dismantling the existing boundary. Petitioner preferred appeal challenging that judgment and decree in the District Court, Pathanamthitta with I.A.No.176 of 2010 to condone the delay. Learned District Judge did not number the appeal and after hearing the parties, dismissed I.A.No.176 of 2010 . That order is under challenge in this original petition.

(2.) I have heard learned counsel for petitioners.

(3.) LEARNED counsel submits that the appeal was not even numbered and to the knowledge of the petitioners, there is no judgment or decree following dismissal of I.A.No.176 of 2010.