R RANGAPPAN ALIAS APPAJI Vs. S KANTHARAJ

JUDGEMENT

(1.) THIS revision arises out of the order of the Sub Court, Udagamandalam , dated 10. 12. 2003, made in I. A. No. 739/2000 in o. S. No. 61/1996, appointing Advocate Commissioner in the final Decree proceedings. D-4 is the Revision Petitioner.

(2.) PARTIES are related as under:- Renga Gowder (died on 01. 05. 1970) = Lakshmi Ammal (died on 11. 06. 2003)

(3.) THE Revision Petitioner/d-1 had filed A. S. No. 11/2001 on the file of the District Court, Uthagamandalam as against the Final Decree. THE Final Decree was modified to the effect that the Plaintiff Lakshmi Ammal is entitled to 1/4th share and trial Court was directed to appoint Commissioner in I. A. No. 739/1996, with further direction to determine the value of 1/4th share. THE appellate Court has further observed that if the value of the 11 cents is less than the value of Plaintiff's 1/4th share that 11 cents should be allotted to the Plaintiff.