NATARAJA GOUNDER Vs. KARUNANITHI

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and final order dated 15.11.2016, made in IA.No.11 of 2016 in OS.No.1 of 2015, by the II Additional District Sessions Judge, Tindivanam.

(2.) The facts of the case, in a nutshell, are that the Defendants are the Petitioners and the Plaintiff is the Respondent. The suit was filed for specific performance and permanent injunction. In the suit, the present application was filed, seeking appointment of Advocate Commissioner to inspect the suit property and to file a report. By the impugned order, the said application was dismissed. Hence, this Civil Revision Petition has been filed.

(3.) This court heard the learned counsel on either side and considered their submissions and also carefully perused the materials placed on record.