VENKATACHALAM Vs. NALLATHAMBI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 28.1.2004, passed in I.A.No.1766/2003 in O.S.No.378/2002, on the file of the District Munsif, Harur.

(2.) THE plaintiffs are the revision petitioners. THE suit was filed for declaration and permanent injunction. I.A.No.1766/2003 was taken up by the respondents/defendants seeking to appoint an advocate-commissioner to note down the physical features of the suit property. A counter was filed and the petition was resisted by the plaintiffs.

(3.) THEREFORE the respondents/defendants filed an application in I.A.No.1766/2003 for appointment of an advocate commissioner to note down the physical features and measure the property with the help of a qualified surveyor and to file a report. What was attempted by the respondents/defendants is only to revive the attempt made and abandoned by the revision petitioners/plaintiffs for reasons best known to them.