C. PANEERSELVAM Vs. PADMAJA

JUDGEMENT

(1.) HEARD both the learned Counsel appearing for the Petitioner as well as the Respondent.

(2.) THIS Civil Revision has been preferred under Article 227 of the Constitution of India, challenging the Order, dated 12.06.2013 made in A.No.14742 of 2012 in O.S.No.2847 of 2012 on the file of the XIII Asst., Judge, City Civil Court, Chennai.

(3.) THE Interlocutory Application in I.A.No.14742 of 2012 was filed by the Petitioner/D1 under Order 26, Rule 13 of the Code of Civil Procedure, seeking appointment of Advocate -Commissioner to inspect and measure the Suit ''A '' Schedule property belongs to the Respondent with the help of a Surveyor, as per F.M.B. and file a Report and Sketch before the Court below.