K. ANNADURAI Vs. A. GUNASEKARAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order and decreetal order in I.A.No.2 of 2022 in O.S.No.35 of 2021 dtd. 22/11/2022.

(2.) The revision petitioner is the defendant in the suit and the respondent/plaintiff, instituted a Suit in O.S.No.35 of 2021 for Permanent Injunction.

(3.) During the pendency of the suit, the revision petitioner/defendant filed an Interlocutory Application in I.A.No.2 of 2022 under Order 26 Rule 1 & 2 of C.P.C., to appoint licensed surveyor and survey the suit schedule property.