KARTHIKEYAN Vs. KANNAN

JUDGEMENT

(1.) THIS petition is focussed as against the order-dated 07.02.2008 passed in I.A.No.6 of 2008 in O.S.No.48 of 2004 by the learned Additional District Court (Fast Track Court No.I, Tuticorin.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: The suit in O.S.No.48 of 2004 was filed by the plaintiff seeking specific performance of the agreement to sell relating to the immovable property, which is a vacant land. The trial commenced in the suit. When the matter was posted for adducing evidence on the defendant's side, the plaintiff filed I.A.No.6 of 2008 for appointment of a Commissioner to note the physical features. Thereupon, both sides contested the matter and the said I.A was dismissed.

(3.) HEARD both sides.