R.PALANI Vs. A.P.GOPIKRISHNA

JUDGEMENT

(1.) THE Petitioners/Respondents 1, 3 to 12/Defendants 1, 3 to 12 have filed the instant Civil Revision Petition as against the order dated 18.04.2011 in I.A.No.171 of 2011 in O.S.No.23 of 2010 passed by the Learned District Munsif, Pallipattu.

(2.) THE Learned District Munsif, while passing the impugned order in I.A.No.171 of 2011 in O.S.No.23 of 2010 on 18.04.2011 [filed by the Respondent/Plaintiff as Petitioner under Order 26 Rule 9 of C.P.C. praying for appointment of Advocate/Commissioner to note the physical features of the suit properties along with Taluk Surveyor at Pallipattu Taluk and to file report with plan], has observed the following: "Heard. Document perused. Advocate Mr.N.G.Anbalagan is appointed as Commissioner for the purpose mentioned in the petition his remuneration is fixed by Rs.2,000/- to be paid by the petitioner directly. The Commissioner is directed to Inspect the suit property with help of the Taluk Surveyor after giving the notice to parties. The Report with Sketch by 22.06.2011."

(3.) AT this stage, the Learned Counsel for the Petitioners brings it to the notice of this Court that the trial Court on 18.04.2011 in I.A.No.171 of 2011 in O.S.No.23 of 2010 Notes Paper, has stated the following: