J. RAMKUMAR Vs. ASHOK JACOB AND ORS.

JUDGEMENT

(1.) W .A. No. 581 of 2015 has been filed challenging the order dated 24.2.2015 in I.A. No. 15334 of 2014 in W.P.(C) No. 21566 of 2014. The appellant is the additional 4th respondent in the said writ petition.

(2.) DURING the hearing of the above writ appeal, we have called for certain connected matters, in which, the subject matter is the dispute that has arisen between the petitioner and the additional 4th respondent, viz; W.P.(C) Nos. 21566 & 24782 of 2014 and O.P.(C) Nos. 2515 & 3083 of 2014. All these writ petitions arises out of the dispute between the landlord and tenant, which resulted in filing of O.S. No. 43 of 2013 pending before Sub Court, Chengannur.

(3.) AN interim order was passed in the said writ petition on 28.10.2014, by which, this Court directed the Investigating Officer to take necessary steps to collect the document in question and to get the documents scientifically examined. I.A. No. 15334 of 2014 came to be filed by the tenant seeking for modification of the said order, which was dismissed by the learned Single Judge.