SADAIYAN Vs. RAVI

JUDGEMENT

(1.) Invoking the supervisory jurisdiction of this court under Article 227 of the Constitution of India, this Civil Revision Petition has been filed by the respondent in A.S.No.17/2011, which is pending on the file of the first appellate court, namely the court of learned District Judge, Tiruvannamalai.

(2.) The Revision is directed against order of the said court dated 13.02.2013 made in I.A.No.8/2012 filed in the above said appeal praying for the appointment of the very same Advocate-Commissioner, who was appointed by the trial court or any other advocate as Commissioner to inspect the petition mentioned property and submit a report in the appellate court.

(3.) The said petition was resisted by the revision petitioner herein contending that the filing of such an application was nothing but an attempt to prolong the litigation and pointing out the fact that the respondents did not file any petition for the report filed by the Advocate-Commissioner appointed by the trial court and that after the judgment of the trial court, which is under challenge in the above said appeal before the appellate court was pronounced, they have chosen to file I.A.No.8/2012 for inspection of the suit 'A' schedule property and submission of a report.