SIVAGNANA NACHIYAR Vs. SENTHOOR PANDIAN AND SUBBULAKSHMI

JUDGEMENT

(1.) THIS Revision is filed as against the order passed in I.A. No. 223 of 2012 in O.S. No. 47 of 2012, dated 05.07.2012, on the file of the District Munsif Court -cum -Judicial Magistrate Court, Sivagiri. Learned counsel for the revision petitioner inviting the attention of this Court to the records, would advance his arguments, which could pithily and precisely be set out thus:

(2.) LEARNED counsel for the revision petitioner would put forth his arguments to the effect that the Lower Court misunderstood the scope of the Commission sought for. The petitioner did not want the Commissioner to find out as to who was in possession of the suit property. The plaintiff simply wanted the Commissioner to be appointed to note down the physical features which can be done even in the injunction suit.