THANGAMUTHU Vs. RETHNARAJ

JUDGEMENT

(1.) Heard Mr.K.P.Narayanakumar, learned counsel appearing for the petitioner and Mr.E.V.N.Siva, learned counsel appearing for the second respondent.

(2.) This petition has been filed to set aside the fair and decreetal order passed by learned Principal District Munsif, Padmanabhapuram in I.A.No.380 of 2014 in O.S.No.105 of 2013 dated 09.12014

(3.) The petitioner is the second defendant in O.S.No.105 of 201 The first respondent herein filed a suit against the petitioner and the second respondent for a prayer of declaration and injunction. The first respondent herein has filed a petition in I.A.No.380 of 2013 for appointment of a Commissioner for inspecting the suit property and to note down the damages caused to the Rubber trees and Banana trees and the petition was allowed by the trial Court. Against the order, the petitioner has filed this petition.