M. SELLAMUTHU Vs. M. SAMIYATHAL

JUDGEMENT

(1.) NARRATIVELY but precisely, broadly but briefly, the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(2.) THE learned counsel for the plaintiff who is the Revision Petitioner herein would submit that the Lower Court, instead of scrapping the entire Commissioner's Report, ought to have very well observed that the observation of the Commissioner relating to the possession of the respective portions of the suit property by the parties concerned should be eschewed, however instead of expunging the said portion of the Commissioner's Report, the entire report was set aside, and that no fruitful purpose would be served by appointing a new Commissioner.