RAJAN Vs. MAHESH

JUDGEMENT

(1.) This original petition (civil) is filed by the petitioner/plaintiff for setting aside the impugned order passed by the trial court in Ext. P13 and P14 dtd. 3/1/2020.

(2.) Heard the learned counsel for the petitioner as well as the respondents.

(3.) The case of the petitioner before the trial court is that the petitioner filed a suit in O.S No. 525/2013 on the file of the Principal Sub Court, Ernakulam, for various reliefs. The defendant entered appearance and filed a written statement, and subsequently an application had been filed for appointing the commissioner. Accordingly, the commissioner is said to have surveyed the land with the assistance of a private surveyor and filed the report as per Ext.P5. Subsequently, both the plaintiff and the defendant had filed objections to the commissioner's report for setting aside the same. Subsequently, the petitioner is said to have filed an application for setting aside the commissioner's report as per application Ext.P9 which came to be dismissed as per the order Ext.P13 dtd. 3/1/2020.