THIRUPURAM AMMAL Vs. NEEDHIVENDHAN

JUDGEMENT

(1.) THIS revision is preferred against the Order of District Munsif, Sirkali made in I. A. No. 278 of 2003 in O. S. No. 93 of 1999, dated 19. 3. 2004 allowing the petition filed under Order 17 Rule 9 of C. P. C. ordering issuance of the Commission to another Advocate Commissioner. Plaintiff is the Revision Petitioner.

(2.) O. S. NO. 93 of 1999:- Suit in O. S. No. 93 of 1999 was filed by the Plaintiff for permanent injunction in respect of wall situate on the North of the suit house and on the South of the house of the Defendant. At the instance of the Plaintiff, earlier, an Advocate Commissioner was appointed, who has filed the report.

(3.) I. A. NO. 734 of 1999:- Earlier Advocate Commissioner was appointed exparte. After the Defendant has entered appearance, he has filed this application to direct the Advocate Commissioner to visit the suit property once again. This application was allowed and the Advocate Commissioner has filed the report.