THANKAMANI Vs. VASANTHI AND ORS.

JUDGEMENT

(1.) The petitioner is the plaintiff in O.S.No.4756 of 2013 on the files of the court below. The petitioner filed I.A.No.3416 of 2017 before the court below Praying for remitting the Commission Report and sketch. The court below as per Ext.P5 order dismissed the said application. The petitioner filed I.A.No.13209 of 2017 for reviewing the said order. The court below as per Ext.P7 order, dismissed the said review petition, stating that there is no error apparent on the face of the records to review order dtd. 24/7/2017 in I.A.No.3416 of 2017.

(2.) Service is complete. However, there is no appearance for the respondents. Since there is no appearance for the respondents, considering the importance of the question involved in this case, this court requested the learned Senior Government Pleader Sri. Johnson M.I. to assist this court.

(3.) I have heard the learned Counsel for the petitioner and also the learned Senior Government Pleader, Sri. Johnson M.I.