SILOMONY NADAR YESUDAS Vs. PARAMANANDAM NADAR NESAMANY

JUDGEMENT

(1.) PETITIONERS are plaintiffs and respondents defendants in O.S.169/89 on the file of Principal Munsiff, Neyyattinkara. A decree for recovery of possession was granted. The decree was challenged in A.S.404/92. The decree was modified by the appellate court. It was challenged before this court in S.A.188/01. This court confirmed the modified decree, passed by the appellate court. E.P. was filed before Additional Munsiff Court, Neyyattinkara. The Munsiff appointed a Commission. Commissioner submitted Ext.P1 report seeking direction from the court. The Commissioner reported that there is discrepancy in the plan and is not in a position to fix the property without sufficient direction from the court. It was considered by the learned Munsiff and Ext.P2 order was passed. Ext.P2 order reads:-