S MURUGAN Vs. VIDHYA

JUDGEMENT

(1.) This civil revision petition has been filed challenging the fair and decreetal order passed by the learned District Munsif-Cum- Judicial Magistrate, Cheranmahadevi, in I.A.No.509 of 2013 in O.S.No.149 of 2010, dated 27.01.2015, in and by which, the learned District Munsif-Cum- Judicial Magistrate, Cheranmahadevi has dismissed the interlocutory application filed by the petitioner seeking appointment of Advocate Commissioner.

(2.) I have heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is my absolute view that Advocate Commissioner can be appointed even in a bare injunction suit, as has been held by me in several cases. In one such case, in the case of (Shanmugathai vs. Kamalammal and another,2017 2 MWN(Civ) 315), I have passed the following order:-