MURUGESAN UDAYAR Vs. ANNADURAI

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment and Decree dated 21.01.1995 made in O.S.No.21 of 1988, on the file of the Sub-Court, Tiruvannamalai.

(2.) THE appellant herein was the plaintiff before the trial court, who filed the suit, seeking for a decree, directing the respondents herein to pay a sum of Rs.46,168/- with interest and costs.

(3.) THE first respondent herein had filed a memo to the effect that he was willing to hand over the key of the rice mill, flour mill and oil mill to the appellant. As per the order of this Court, the District Munsif, Tiruvannamalai, was directed to appoint an Advocate Commissioner to effect delivery of possession of the property to the appellant herein and note the condition and physical features in respect of the property.