CHANDRA Vs. N REDDAPPA REDDY

JUDGEMENT

(1.) First Defendant is the revision petitioner. Aggrieved over the order dated 12.08.2005 in I.A.14146 of 2000 in O.S.No.3736 of 2000 on the file of Assistant Judge, City Civil Court, Chennai, in appointing an Advocate Commissioner to note down the physical features of the suit property, namely, plot No.21 and 22, Chockalingam Nagar Colony, Gopalapuram, Chennai-86, the first defendant has filed this revision petition.

(2.) Admittedly, there was an earlier suit, which went up to Supreme Court and finality reached in declaring the right of the defendants in the well situated on the north-western side of the suit property with a right over the area circumscribing the well up to a width of 25 feet.

(3.) The first respondent / plaintiff has preferred the present suit, the effect of which as apprehended by defendants, may to some extent undo their rights in the well found in the earlier decree.