D. JAGANNATHAN Vs. V. DURAISAMY

JUDGEMENT

(1.) This revision is at the instance of the defendants 1 & 3 in O.S.No. 484 of 2012 on file of the learned District Munsif, Tiruppur.

(2.) Plaintiffs have instituted the suit for declaration and consequential injunction with respect to two items of suit properties situate in Pongalur in Tiruppur District. Defendants filed their written statement resisting the suit.

(3.) In the said suit, the plaintiffs have filed I.A.No. 1906 of 2012 for appointment of an Advocate/Commissioner to inspect the suit property with the help of a Surveyor.