MUNIAMMAL Vs. GOVINDARAJU

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A.No.148 of 2015 in O.S.No.136 of 2013 on the file of the Subordinate Court, Dharmapuri, the 6th defendant has filed the above Civil Revision Petition.

(2.) The plaintiff filed the suit in O.S.No.136 2013 for declaration, recovery of possession, mandatory injunction and permanent injunction.

(3.) The 6th defendant filed her written statement and is contesting the suit. In the said suit, the plaintiff filed an application in I.A.No.233 of 2013 for appointment of an Advocate Commissioner to note down the physical features. The trial Court appointed an Advocate Commissioner and the Advocate Commissioner also filed his report before the trial Court. The plaintiff filed his objections to the Commissioner's report disputing the findings given by the Advocate Commissioner. Even in the objections dated 20.02.2015, the plaintiff sought to scrap the Advocate Commissioner's report and plan and also sought for appointment of a new Advocate Commissioner.