VESTAS RRB INDIA LIMITED Vs. ANULATHA

JUDGEMENT

(1.) THE Petitioner/Respondent/Defendant has filed the present Civil Revision Petition as against the order dated 06.07.2009 in I.A.No.335 of 2007 in O.S.No.37 of 2006 on the file of Learned Sub Judge, Poonamallee.

(2.) THE Respondent/Petitioner/Plaintiff has filed I.A.No.335 of 2007 as per Order 26 Rule 9 of Civil Procedure Code praying for issuance of an order in remitting back the warrant to the Advocate Commissioner Mr.B.Thiyagarajan to revisit the suit property, to investigate and submit a detailed report with the help of Taluk Surveyor as to whether the suit property is enclosed by the compound wall of the Revision Petitioner/Respondent/Defendant/Factory or not etc.

(3.) THE Learned Counsel for the Revision Petitioner/Defendant submits that an Advocate Commissioner has already submitted his report in I.A.No.261 of 2006 in O.S.No.37 of 2006 and in the said report, the Commissioner has observed as follows: