LAWS(MAD)-2018-3-111

NATARAJAN Vs. RAJAPANDI

Decided On March 20, 2018
NATARAJAN Appellant
V/S
Rajapandi Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been preferred against the decretal order passed in I.A.No.726 of 2010 in O.S.No.11 of 2007 on the file of the District Munsif Court, Cheranmahadevi.

(2.) The brief case is that the suit in O.S.No.11 of 2007 has been filed by the plaintiff/respondent for the relief of permanent injunction and the suit was not posted for defendant's side evidence. At this stage, the defendant has filed this I.A.No.726 of 2010 for appointment of Advocate commissioner to inspect the petition schedule property and to file a report.

(3.) The learned counsel appearing for the respondent submitted that the petition schedule property is no way connected with the suit. Hence this petition is to be dismissed.