RAMASAMY Vs. SUBRAMANIYA KOUNDER

JUDGEMENT

(1.) This is plaintiff's revision.

(2.) Plaintiff and defendant are neighbouring land owners. Plaintiff is owner of 'A' Schedule property. 'B' Schedule property is part of 'A' Schedule property. Permanent injunction with respect to A schedule property and mandatory injunction with respect to B schedule property as against the defendant. Defendant owns the land on the Southern side of the suit property. Plaintiff alleged that defendant is trying to make construction in 'B' Schedule property. Thus, plaintiff sought for injunction with respect to 'A' and 'B' schedule properties as against the defendant.

(3.) After his appearance, before filing the written statement, defendant filed I.A.No.1543 of 2010 seeking appointment of an Advocate/Commissioner to inspect the suit property with the help of a Surveyor and file his report.