MYLSAMY Vs. BALASUBRAMANIYAM

JUDGEMENT

(1.) Civil Revision Petition has been filed seeking to set aside the Fair and Decreetal order passed in I.A.No.1 of 2019 in M.H.O.P.No.l49 of 2014 dated 21.02.2019 on the file of the Principal District Judge, Coimbatore.

(2.) The 1st respondent in M.H.O.P.No.l49 of 2014, now pending on the file of the Principal District Court, Coimbatore, is the Revision Petitioner herein. The Revision Petitioner is aggrieved by the order dated 21.02.2019 in I.A.No.1 of 2019.

(3.) I.A.No.1 of 2019 had been filed under Or.26 Rule 4A and Section 151 of C.P.C, seeking to appoint an Advocate Commissioner to determine the mental capacity of a lady called Kamalam and thereafter to file a report and also to provide assistance of the police authorities to the Advocate Commissioner.