N ANNAMALAI Vs. N KUMARAVELU

JUDGEMENT

(1.) Civil Revision Petition is filed against the fair and decreetal order dated 01.10.2015 in I.A.No.8005 of 2015 in O.S.No.5607 of 2014 on the file of the learned I Assistant Judge, City Civil Court, Chennai.

(2.) At the time of admission, argument of the learned counsel for the revision petitioner is heard in length.

(3.) The respondent herein as a plaintiff filed a suit in O.S.No.5607 of 2014 for bare injunction. The defendant filed a written statement and contesting the same. Along with the suit, the plaintiff has also filed an application in I.A.No.15094 of 2014 for interim injunction, in which, the defendant/revision petitioner herein has filed a counter. During pendency of the same, the revision petitioner/defendant has filed an application in I.A.No.764 of 2015 under Order 26 Rule 9 C.P.C., for appointment of Advocate Commissioner. The trial Court has dismissed the application on the ground that description of suit schedule property was not furnished. Thereafter, the revision petitioner/defendant has filed the present application in I.A.No.8005 of 2015 under Order 26 Rule 9 C.P.C. For the same relief. The respondent/plaintiff has filed a detailed counter. The trial Court, after hearing both sides, dismissed the application, against which, the present revision has been preferred by the defendant.