LAWS(MAD)-2013-1-259

SHADRACH PAUL Vs. R. RAJU

Decided On January 04, 2013
Shadrach Paul Appellant
V/S
R. Raju Respondents

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 01.10.2012 passed in I.A.No.620 of 2012 in O.S.No.828 of 2005, by the learned Additional District Munsif, Madurai Town.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) A mere running of the eye over the impugned order passed by the lower Court would clearly demonstrate and display that the lower Court simply appointed the Advocate Commissioner to measure the petition schedule property with the help of a qualified surveyor and note down the physical features.