EDWIN RUBERT Vs. LEELI ROBSON

JUDGEMENT

(1.) These Civil Revision Petitions are filed to set aside the common order passed in I.A.Nos.8 and 9 of 2023 in O.S.No.123 of 2018 dtd. 30/1/2024 by the learned 2nd Additional Subordinate Judge, Nagercoil.

(2.) Since opportunity is going to be given to the respondents before the trial court, these Civil Revision Petitions are taken up for final disposal at the admission stage itself by dispensing with notice to them.

(3.) The suit in O.S.No.123 of 2018 was filed seeking the relief of demarcation and to fix the boundary line for the suit schedule property as per partition deed dtd. 22/11/1966 and for consequential permanent injunction. A Commissioner was appointed and the Commissioner's report is also filed.