SENTHIL MEENA Vs. V.SUBRAMANIYAN

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing".

(2.) The petitioner is the plaintiff and respondents are the defendants in O.S.No.289 of 2014 on the file of the Principal District Munsif Court, Cuddalore. The petitioner filed the said suit for declaration and injunction. Pending suit, the petitioner filed I.A.No.335 of 2017 for appointment of Advocate Commissioner to inspect and survey the suit property with the help of surveyor and submit a report. The respondents did not file counter. The learned Judge dismissed the said petition.

(3.) Against the said order of dismissal dated 21.07.2017 made in I.A.No.335 of 2017 in O.S.No.289 of 2014, the petitioner has come out with the present Civil Revision Petition.