REGENT COMPUTRONICS PVT. LTD.

VENKATACHALAM Appellant

V/S

NALLATHAMBI Respondents

Referred Judgements :-

CHINNA NACHIAPPAN V. P.L. LAKSHMANAN [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
STATE OF A P VS. D RAGHUKUL PERSHAD (D) BY LRS [REFERRED TO]
CHELLATHURAI VS. PERUMAL NADAR [REFERRED TO]
K SADASIVAM VS. B HARIKRISHANAN [REFERRED TO]
IQBAL MOHAMMED BIJILI VS. K ARUMUGAM [REFERRED TO]
LALITHA VS. SELVARAJ [REFERRED TO]
NAGAPPA VS. V NAGARAJ [REFERRED TO]
JOTHI RAMALINGAM VS. M N SIVAGNANA PRAKASAM [REFERRED TO]
RAMALINGAM VS. THIRUVENKADAM [REFERRED TO]
E SATHIDASS VS. C PONNUSWAMY [REFERRED TO]
SYED DHASTHAKEER VS. NAVAB JOHN [REFERRED TO]

JUDGEMENT

(1.) This Revision Petition has been filed against the order dated 28.1.2004, passed in I.A. No. 1766/2003 in O.S. No. 378/2002, on the file of the District Munsif, Harur.

(2.) The plaintiffs are the revision petitioners. The suit was filed for declaration and permanent injunction. I.A. No. 1766/2003 was taken up by the respondents/defendants seeking to appoint an advocate-commissioner to note down the physical features of the suit property. A counter was filed and the petition was resisted by the plaintiffs.

(3.) The trial court by order dated 28.1.2004, considering the rival submissions, appointed an advocate-commissioner.

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VENKATACHALAM Vs. NALLATHAMBI

Referred Judgements :-

JUDGEMENT

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