SIVABACKYAM Vs. MUTHU

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of the dismissal of an Application for appointment of an Advocate Commissioner to inspect the suit schedule property and note down the physical features.

(2.) HEARD Mr. N. Balakrishnan, learned counsel for the petitioners.

(3.) PENDING suit, the petitioners filed I.A. No. 677 of 2007, praying for an interim order of injunction. In the said Application, the Trial Court passed an order dated 4.9.2007, rejecting the prayer for interim injunction, with liberty to the petitioners to seek the appointment of an advocate Commissioner.