JABEEN TAJ Vs. M PARVEEN BANU

JUDGEMENT

(1.) THE second defendant in O.S.No.196 of 2004, on the file of the District Munsif Court, Krishnagiri is the revision petitioner in the earlier revision C.R.P.No.1411 of 2004 and the plaintiff in that suit is the revision petitioner in the later revision C.R.P.No.1958 of 2004.

(2.) EARLIER revision C.R.P.No.1411 of 2004 is filed aggrieved against the dismissal order dated 10.6.2004 made in I.A.No.370 of 2004 filed underO.26, Rule 9, read with Sec.75(b) CODE OF CIVIL PROCEDURE, 1908 to appoint a Commissioner to note down the physical features of the suit properties and to submit a report with plan.

(3.) THE second defendant filed injunction petition I.A.No.291of 2004, seeking injunction restraining the plaintiff from putting up any construction or directing her to maintain status quo till the disposal of the suit O.S.No.196 of 2004.