ALEEMA P.V. Vs. ALIBAVA HAJI

JUDGEMENT

(1.) The petitioner is the 5th plaintiff in O.S.No.281 of 2003, on the files of the Munsiff's Court, Tirur.

(2.) Considering the nature of the order going to be passed, the notice to the respondents is dispensed with.

(3.) The case of the petitioner is that the petitioner filed a suit for recovery of property showing the property to be recovered as "B-Schedule". The court fee was paid. There was a challenge by the defendant to the effect that the court fee paid is not sufficient. The said contention was accepted by the trial court and which was set aside by the appellate court. Eventhough, the said CMA was of the year 2008, it was disposed by the appellate court only in the year 2016. Hence, a long delay caused.