RAJESWARI Vs. NAGARAJAN

JUDGEMENT

(1.) THE above Civil Revision under Article 227 of the Constitution of India is directed against the order of the learned District Munsif, Thiruvaiyaru, dated 27.12.2004, made in I.A. No. 431/2004 in O.S. No. 25/2004, in and by which the learned District Munsif directed the earlier Commissioner, namely G. Krishnasamy, to inspect the property in question once again and submit a report.

(2.) HEARD the learned counsel for the petitioner as well as the contesting first respondent.

(3.) IN such circumstances, the order of the learned District Munsif, Thiruvaiyaru, dated 27.12.2004, made in I.A. No. 431/2004 in O.S. No. 25/2004, is set aside. The Civil Revision Petition is allowed. No costs. Connected C.M.P. (MD) No. 2001 of 2005 is closed.