LAWS(KER)-2019-12-355

KOMALAM Vs. KRISHNAN

Decided On December 09, 2019
KOMALAM Appellant
V/S
KRISHNAN Respondents

JUDGEMENT

(1.) Ext.P8 is under challenge in this Original Petition.

(2.) Heard.

(3.) As per Ext.P8, the court below cancelled the warrant issued to the Commissioner on the reason that the petitioners were not present when the Commissioner inspected the property as per the interim report filed by the Commissioner.