C DURAICHAMY Vs. PREMALATHA

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed to get set aside the order dated 07. 04. 2006 passed in I. A. No. 202 of 2006 in O. S. No. 4 of 2006 on the file of the district Munsif Court, Paramakudi.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) BEING aggrieved by and dissatisfied with, such an order, this Civil revision Petition is focussed on the ground that the Advocate Commissioner had no right to record oral evidence beyond the scope of the prayer in the petition for appointment of Advocate Commissioner. He was expected only to note the physical features and submit it to the Court. The Commissioner also exceeded his power by expressing his opinion that the common passage of width of 2 ft could be used for ingress and egress and not for the purpose of installing any electric pole for taking electricity supply. However, the Advocate Commissioner gave his finding otherwise. Hence, he prays for setting aside the order of the trial Court and for scrapping the Commissioner's report.