ISMAIL KHAN Vs. SIVA

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and decreetal order dated 7.3.2016, made in IA.No.171 of 2015 in OS.No.128 of 2013, by the Subordinate Judge, Panruti.

(2.) The facts of the case, in a nutshell, are that the Plaintiff is the Petitioner herein and the Defendants are the Respondents. The suit was filed for declaration of title, demolition and vacant possession and alternatively for damages. In the suit, the Plaintiff has filed IA.No.171 of 2015, seeking appointment of Advocate Commissioner to inspect the A-Schedule property and to file a report and plan. Since the said IA was dismissed, 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.