FR MATHEW Vs. KUTIYAMMA

JUDGEMENT

(1.) The second defendant in a suit for redemption of a usufructuary mortgage is the revision petitioner.

(2.) The petitioner filed I. A. No. 627 of 1986 for the issue of a commission to value the improvements, he has effected in the property. This application has been dismissed by the order under challenge.

(3.) The following excerpts from the order would give an idea as to the nature of the case highlighted by the respondent plaintiff:-