S.BALAJI Vs. G.ARUMUGAM

JUDGEMENT

(1.) Challenge in this Revision is to the order appointing Commissioner to find out as to whether the constructions put up by the defendants are within the 80 cents belonging to the defendants or in the landed property of 1 acre belonging to the plaintiff.

(2.) The prayer in the application for appointment of Commissioner reads as follows:-

(3.) The plaintiff sued for declaration of his title, mandatory injunction for removal of the superstructure in a portion of the suit schedule property, for recovery of possession and for permanent injunction restraining the defendants from trespassing over the suit property.