VENKATTAN Vs. MOOKUTHIYAN

JUDGEMENT

(1.) THIS Civil Revision Petition is filed against the order of the II Additional District Munsif, Kallakurichi made in I.A.No.1049 of 2004 in O.S.No.133 of 2002 dated 7.4.2004.

(2.) THE petitioners/plaintiffs filed an application for reissue of warrant to the Advocate Commissioner, who was originally appointed at the instance of the respondents/defendants on the ground that the Commissioner has not discharged his duties by making a report is on the physical features of the suit property including the boundaries.