RAJENDRAN Vs. LILLY AMMAL ALIAS NELLI AMMAL

JUDGEMENT

(1.) BY consent of both the counsel, the Civil Revision petition is taken up for final disposal.

(2.) THE petitioner is the second defendant in O. S. No. 811 of 1994 on the file of the District Munsif , Nagercoil. THE first respondent herein has filed the said suit for declaration of her title and for injunction restraining the defendants from trespassing into the plaint schedule property. THE suit has been filed in july, 1994. THE petitioner herein filed an application I. A. No. 962 of 1996 for appointment of the Advocate Commissioner, after the examination of P. W. 1, to note down the physical features of the suit property with special reference to the building, to note down the nature of the property with reference to the level of the property, compound walls'if any'on all sides and pathway etc. , and such other points as may be required at the spot. THE application was dismissed by the lower court by order dated 19. 2. 1997 and aggrieved by the same, the present revision has been filed.