RAMANATHAN Vs. AYYAVOO

JUDGEMENT

(1.) This civil revision petition has been filed against the order, dated 19.8.2009, made in I.A.No.88 of 2009, in O.S.No.78 of 2007, on the file of the Subordinate Court, Pattukkottai, Thanjavur District.

(2.) The petitioner herein is the plaintiff in the suit, in O.S.No.78 of 2007. The petitioner had filed the said suit praying for a decree to declare his title, in respect of the suit schedule properties and for a permanent injunction restraining the defendants, who are the respondents herein, from interfering with the peaceful possession and enjoyment of the said properties, by the plaintiff.

(3.) During the pendency of the said suit, the petitioner had filed an interlocutory application, in I.A.No.88 of 2009, requesting the trial Court to appoint an advocate commissioner to measure the suit schedule properties and to file a report, along with a plan, with the help of a surveyor. In the affidavit filed in support of the said application, it had been stated that there had been an oral partition between the petitioner and the respondents in the civil revision petition.