PERUMAL Vs. RAJI GOUNDER

JUDGEMENT

(1.) NO representation on behalf of either side.

(2.) AGGRIEVED by a order dated 18. 8. 2001 made in I. A. No. 401 of 2001 refusing to appoint an Advocate Commissioner in suit O. S. No. 278 of 1998 laid by the revision petitioners/plaintiffs for declaration of their title over the suit property and for consequential permanent injunction, the petitioners/plaintiffs have preferred the above revision.