PANNEERSELVAM Vs. RAMAKRISHNAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the order dtd. 9/4/2018 made in I.A.No.282 of 2017 in O.S.No.114 of 2016 on the file of the Principal District Munsif Court, Vandavasi.

(2.) The revision petitioners are the plaintiff, instituted a Suit in O.S.No.114 of 2016 on the file of the Principal District Munsif Court, Vandavasi for permanent injunction.

(3.) During the pendency of the Suit, the revision petitioners filed an Interlocutory Application in I.A.No.282 of 2017 to appoint an Advocate Commissioner to inspect the suit scheduled property and the adjacent properties and submit a report.