ASMA AMMAL Vs. P. S. MOHAMED SHEIKA MARAIKKAYAR

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioners/defendants against the dismissal of their application dated 01.08.2015 in I.A.No.100 of 2015 in O.S.No.7 of 2013 on the file of the District Munsif Court, Thiruthuraipoondi.

(2.) The petitioners herein had filed an application in I.A.No.100 of 2015 in O.S.No.7 of 2013 on the file of the District Munsif Court, Thiruthuraipoondi under Order XXVI Rule 9 and Section 151 of C.P.C., to appoint an Advocate Commissioner to measure the suit property with the help of a Surveyor and file a report with plan. The learned District Munsif, Thiruthuraipoondi, by the order dated 01.08.2015 had dismissed the said application. Feeling aggrieved, the petitioners/defendants have filed the present Civil Revision Petition.

(3.) Heard Mr.T.S.Baskaran, learned counsel for the petitioners and Mrs.M.Meenatchi, learned counsel for the respondent.