A. Badharudeen, J
1. This Original Petition has been filed under Article 227 of the Constitution of India by the defendants in O.S.No.1973/2015 impugning order in
I.A,No.2/2021 dated 01.01.2022 on the files of the Munsiff Court-III, Thiruvananthapuram.
2. Heard the learned counsel for the petitioner on admission.
3. The grievance of the petitioner/defendant is that though he filed an application seeking production of original sale deed, will deed and settlement
deed alleged to be possessed by the plaintiff, the learned Munsiff dismissed the application recording that the plaintiff submitted before the court that
the plaintiff was not in possession of the said documents. Thus, it appears that when the plaintiff submitted before the trial court that he was not in
possession of the documents sought to be produced, the learned Munsiff dismissed the application.
In such view of the matter, the order is perfectly in order and the same does not suffer from any perversity, arbitrariness or illegality. As such, no
interference under Article 227 of the Constitution of India is warranted.
Hence, this Original Petition stands dismissed.