SAMIDURAI KONAR Vs. CHINNADURAI

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order, dated 19.11.2010, made in I.A.No.826 of 2010, in O.S.No.120 of 2004, on the file of the Additional District Munsif's Court, Tittagudi.

(2.) THE petitioner is the plaintiff in O.S.No.120 of 2004 on the file of the Additional District Munsif, Tittagudi. The suit was laid against the respondents for declaration of his title to the property and for permanent and mandatory injunction, contending that the defendants should not extend sun shade into the suit property and drain the rain water and drainage water, into the suit property and that if the Court finds any encroachment, it shall be removed by granting mandatory injunction.

(3.) THE learned Additional District Munsif, appointed another Commissioner to measure the property, with the help of a surveyor. Aggrieved by the said order, the present revision is filed.