N. PACKIRISAMI Vs. KARUNANIDHI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 10.01.2012 passed in E.A.No.94 of 2011 in E.P.No.23 of 2011 in O.S.No.56 of 2001 by the learned District Munsif, Pattukottai.

(2.) HEARD both sides.

(3.) IN view of the dismissal of the E.P., as not pressed, naturally this E.A., would have no legs to stand and consequently, this Civil Revision Petition would become infructuous. Wherefore, this Civil Revision Petition is dismissed as infructuous. However, I could countenance the apprehension of the learned Counsel for the revision petitioner that in the event of once again the plaintiff/decree holder filing the E.P., for the same purpose, liberty has to be given to file E.A., for appointment of an Advocate Commissioner. Accordingly, the revision petitioner is given liberty to file a fresh E.A., for appointment of an Advocate Commissioner in the event of the decree holder filing E.P., for executing the decree. Consequently, the connected Miscellaneous Petition is dismissed. No costs.