C RAJAVEL Vs. PERIYASAMY

JUDGEMENT

(1.) CHALLENGE is made to an order of dismissal made by the Principal Subordinate Judge, Virudhachalam, in I. A. No. 179 of 2006 seeking appointment of an Advocate Commissioner pending the appeal in A. S. No. 29 of 2006 which arose from the judgment and decree of the trial Court of the said place in O. S. No. 702 of 2004.

(2.) THE Court heard the learned Counsel on either side.

(3.) THE same contention is reiterated by the learned Counsel for the petitioners before this Court.