K.RAMACHANDRAN NAIR Vs. N.B.SADANAN NAIR

JUDGEMENT

(1.) A summation and summarisation of the facts giving rise to the filing of this Civil Revision Petitions, which are absolutely necessary and germane for the disposal of these Civil Revision Petitions would run thus: The Revision Petitioner is the defendant in the suit. The plaintiff, who is the respondent herein, filed a suit for injunction with the following prayer:

(2.) THE matter was contested and the trial was over. At the fag end of the argument stage, the defendant filed two I.As., one for getting the matter reopened and another for getting the Commissioner appointed for carrying out the following mission:

(3.) BEING aggrieved by and dissatisfied with the same, the present Civil Revision Petitions have been filed under Article 227 of the Constitution of India, on various grounds.