SUBRAMANI Vs. A.R. KANDASAMY

JUDGEMENT

(1.) HEARD Mr.P.Valliappan, learned counsel for the petitioners and Ms.P.T. Asha for M/s. Sarvabhauman Associates, learned counsel for the respondents. The impugned order of the trial court and other documents produced in the form of typed set of papers are also perused.

(2.) THE order dated 20.01.2012 made by the learned trial judge in I.A. No.999/2011 in O.S. No.213/2008 on the file of the trial court, namely Principal District Munsif, Tiruchengode appointing an Advocate -Commissioner to measure the suit property belonging to the petitioners herein as well as the adjacent property belonging to the respondent herein is the subject matter of challenge in the present revision.

(3.) CONTENDING that after getting an ex -parte injunction order and taking advantage of the same, the petitioners herein have planted concrete pillars and put up a barbed wire fence after removing the existing wall and making encroachment upon a portion of the property of the respondents herein, the respondents filed I.A. No.999/2011 for appointment of a Commissioner to inspect the suit property as well as the adjacent property belonging to the respondents herein and measure the same so that the resolution of the issue involved in the suit would become easier.