SELVI Vs. GEETHA

JUDGEMENT

(1.) This revision arises against an Order passed in I.A. Nos.92 and 93 of 2018 in A.S. No.12 of 2016. A.S. No.12 of 2016 is an Appeal pending on the file of the Subordinate Court at Arakkonam. Originally, O.S. No.23 of 2010 was filed by the Respondent before me for Permanent Injunction, to which a Written Statement was presented and the matter was contested over a period of five years. Thereafter, the learned District Munsif at Arakkonam entered into a Judgment on 16/12/2015. The learned District Munsif decreed the Suit. Against the said Judgment and decree, A.S. No.12 of 2016 was presented.

(2.) The applications in I.A. Nos. 92 and 93 were filed for the purposes of reopening the case for arguments on the side of the Appellant and for appointment of an Advocate Commissioner to inspect the Suit property and Survey No.229/2B an adjacent property along with the relevant records and to submit a report. The applications were dismissed by the learned Trial Judge on 4/1/2019.

(3.) I have heard Mr. K.V. Ananthakrushnan, learned Counsel appearing for the Petitioners and Mr. B. Hari Babu, learned Counsel for the Respondent.