K.S.SHAJI Vs. SNDP YOGAM

JUDGEMENT

(1.) The dismissal of an application seeking issuance of a commission is under challenge by the plaintiffs in the suit.

(2.) The suit is filed, seeking the following reliefs:

(3.) As is evident there from, purchase property allegedly in violation of the byelaws is under challenge in the suit. The property has already been purchased as per sale deed No.341/2019. Now the petitioners/plaintiffs seek for issuance of a commission to find out the present stage of the building situated in the property and the potentiality of an adjoining property.