MUTHUSAMY GOUNDER Vs. MYLSAMY GOUNDER

JUDGEMENT

(1.) CIVIL Revision is directed against the order appointing an Advocate commissioner to note down the physical features and measure the properties fully described in the schedule with the help of a surveyor and to file a detailed report with plan.

(2.) THE brief facts leading to the filing of the Civil Revision Petition are as follows :

(3.) IN the above suit, the respondent/ plaintiff in paragraph 3 of the plaint has stated as follows :