R.PANKAJAM Vs. C.SUBRAMANIAN

JUDGEMENT

(1.) The present petition has been filed to set aside the fair and decreetal order dtd. 16/3/2023 on the file of learned District Munsif, Sankari in I.A.No.5 of 2022 in I.A.No.39 of 2016 in O.S.No.10 of 2016.

(2.) The brief facts of the case are as follows:-

(3.) The learned counsel for the petitioner would contend that petitioner is the 3rd respondent in I.A.No.39 of 2016 and 3rd defendant in the above suit. The petitioner has filed her objection to Advocate Commissioner's report on 28/1/2019 and the Advocate commissioner failed to follow the principles of Survey and Boundaries Act to fix the boundaries of the Petition mentioned Property. In fact, no boundaries of Petition mentioned property was fixed and physical features of the petition mentioned property was not properly noted and explained in the commissioner report and separate rough plan was not filed by the commissioner to explain the physical features of the petition mentioned property.