SUHOTHRAN Vs. SATHITHA

JUDGEMENT

(1.) The petitioner, who is the plaintiff in O.S.No.189 of 2010 on the file of the Munsiff's Court, Attingal, is before this Court in this original petition seeking an order to set aside Ext.P7 order of the Munsiff's Court, Attingal, dated 6.1.2017 in I.A.No.2086/2015 and for an order directing the said Court to depute one Adv.Renju as the Advocate Commissioner to ascertain the request made in I.A.No.2086/2015.

(2.) By Ext.P7 order, the Munsiff's Court dismissed I.A.No.2086/2015 for default, for non payment of batta. Ext.P7 order reads thus ;

(3.) Feeling aggrieved by the said order, the petitioner is before this Court in this original petition filed under Article 227 of the Constitution of India, seeking an order to set aside Ext.P7 order and also to direct the Munsiff's Court to appoint Adv.Renju as Commissioner to ascertain the request made in the Commission application in O.S.No.189/2010.