MARIAM FATHIMA Vs. RUKMANI AMMAL

JUDGEMENT

(1.) THIS civil revision petition has been filed against the fair and decretal order, dated 27.10.2009, made in I.A.No.32 of 2009, in R.C.O.P.No.2 of 2008, on the file of the learned Principal District Munsif, (Rent Controller), Chidambaram.

(2.) IT has been stated that I.A.No.32 of 2009, had been filed by the petitioner herein to appoint an Advocate Commissioner to inspect the third and fourth floors of the building in question and to file a report thereon. However, the learned Principal District Munsif, (Rent Controller), Chidambaram, by his order, dated 27.10.2009, had dismissed the interlocutory application, in I.A.No.32 of 2009, stating that the request for appointment of an Advocate Commissioner, by the petitioner, to inspect the third and fourth floors of the building in question is unnecessary, as it is not the property in dispute, in R.C.O.P.No.2 of 2008. IT has also been stated that the petitioner had filed the interlocutory application, in I.A.No.32 of 2009, only for the purpose of protracting the proceedings, as it had been filed at the time of the cross examination of P.W.1.