K. SUBBIAYA AND MUTHULATHA Vs. ANNASELVAM AND VIJAYALEKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the Fair and Decreetal order dated 27.09.2012 made in I.A.No. 964 of 2012 in O.S.No. 625 of 2010 on the file of the learned Principal District Munsif, Nagercoil. Heard the learned Counsel for the petitioners. Despite printing the names of the respondents, no one turned up.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of the Civil Revision Petition would run thus.

(3.) ACCORDING to the learned Counsel for the petitioner, the respondents/plaintiffs themselves, in fact, stated that in the event of the lower Court passing an order for appointment of the Advocate Commissioner, he may be directed to note down the physical features as per the Memo of instructions that would be given by the plaintiffs to the Advocate Commissioner; however, the lower Court for no good reason, that the trial has already been commenced, simply dismissed the petition.