P SHANMUGAM Vs. A/M GANGADARESWARAR TEMPLE

JUDGEMENT

(1.) The petitioner has come forward with the above Civil Revision Petition challenging the order passed in I.A.No.9699 of 2015 in O.S.No.1483 of 2006 dated 9.9.2015 on the file of the XVI Assistant Judge, City Civil Court, Chennai, for allowing the application seeking appointment of Advocate Commissioner to note down the physical features of the suit schedule property.

(2.) The learned counsel appearing for the petitioner would submit that the respondent as plaintiff filed a suit for evicting and delivering the vacant possession of the suit schedule property and also for permanent injunction, mandatory injunction and for a direction to pay a sum of Rs.49,110/- towards past arrears for the past three years commencing from January 2003.

(3.) The Revision petitioner herein as defendant in the suit filed written statement and contested the suit. During trial, issues were framed and plaintiff side evidence over.