SAYED MOHAMMED Vs. ASIYA MARIYAM

JUDGEMENT

(1.) THESE Civil Revision Petitions are filed by the petitioner/plaintiff as against the common order dated 06. 11. 2006 in I. A. Nos. 207 and 208 of 2006 in O. S. No. 92 of 2005 passed by the learned District Munsif, Sirkali, in dismissing the said applications.

(2.) THE revision petitioner/plaintiff has filed I. A. No. 207 of 2006 under Order 26 Rule 9 and 10 of Civil Procedure Code, to re-open I. A. No. 232/2005, which was closed on 29. 04. 2005.

(3.) THE revision petitioner/plaintiff has also filed another interlocutory application in I. A. 208 of 2006 before the trial court, to re-open I. A. No. 232/2005 and to re-issue warrants to the Advocate and Surveyor and to direct them to measure an extent of South-North 16' x East-West 125' as per the sale deed dated 25. 11. 1993 of Mohammed Kasim and also on the basis of the plaintiff's documents and to submit a new report and plan.