SENGOTTUVEL Vs. PONNUVEL

JUDGEMENT

(1.) CIVIL Revision Petition filed against the order dated 30. 06. 2005 passed by the First Additional District Munsif, Salem in I. A. No. 376 of 2005 in O. S. No. 438 of 2003, allowing the amendment petition.

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

(3.) PENDING disposal of the suit, an injunction was granted in favour of the plaintiff in I. A. No. 905/2003, which was made absolute. In I. A. No. 906/2003, an Advocate Commissioner was appointed to find out the location of the suit cart-track. The said Advocate Commissioner visited the suit property on 30. 7. 2003 and submitted a report in August 2003, along with the sketch.