A MOHAMED USANE Vs. K THILLAIVINAYAGAM

JUDGEMENT

(1.) This civil revision petition is filed against the order made in unnumbered E.A.No. of 2011 in E.A.No.186 of 2011 in E.P.No.46 of 2011 in R.C.O.P.No.9 of 2001 on the file of the District Munsif Court, Tiruvarur wherein and whereby the application filed by the petitioner seeking for appointment of Advocate Commissioner to inspect the petition mentioned property and measure the same with the help of Town Surveyor on the basis of revenue records, was dismissed.

(2.) Heard the learned counsel appearing for the petitioner as well as the respondent.

(3.) The petitioner herein as the tenant suffered an order of eviction which has been confirmed by this Court in an order passed in the revision. This fact is not disputed by the petitioner. However, it is his contention that there is a discrepancy in the boundaries of the petition mentioned property and therefore, he has filed an application under section 47 of C.P.C. in the execution proceedings. Pending such application, he has filed the present unnumbered application seeking for appointment of an Advocate Commissioner to inspect the property and to file a report, as stated supra.