KUNHU MOIDEEN Vs. NARAYANAN ADIYODI

JUDGEMENT

(1.) The decree holder in O.S. 330/1963, on the file of the Munsiff's Court Payyoli, is the revision petitioner.

(2.) For the non production of the decree, the executing court dismissed his application (EP 121 of 1980) for execution of the decree.

(3.) Attempts on the part of the petitioner to obtain a certified copy of the decree however failed as the court records pertaining to the case, had been destroyed under orders of court.