LAWS(MAD)-2017-6-103

MUNI REDDY Vs. PAPI REDDY

Decided On June 06, 2017
Muni Reddy Appellant
V/S
Papi Reddy Respondents

JUDGEMENT

(1.) The plaintiff in O.S. No. 160 of 2011 is the civil revision petitioner before this Court, challenging the order passed in I.A. No.53 of 2012 in O.S. No. 160 of 2011, dated 07.03.2012, on the file of the District Munsif-cum-Judicial Magistrate, Denkanikotta.

(2.) The case of the petitioner/plaintiff is that he has filed the suit in O.S. No. 160 of 2011, against the respondents for declaration of title and for delivery of possession.

(3.) In the pending suit, the petitioner/plaintiff has filed I.A. No. 53 of 2012 under Order 39, Rule 6 Civil Procedure Code for appointing an Advocate Commissioner directing him to visit the suit properties, take charge of the Tamarind tree situate therein and auction the usufructs of the said tree by way of public auction and deposit the sale proceeds into the Court and file a detailed report in the interest of justice.