SINGARAM Vs. PADMAVATHY

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India, seeking to set aside the fair and decretal order, dated 25.10.2016, made in I.A.No.549 of 2016 in O.S.No.77 of 2016, on the file of the District Munsif Court, Aranthangi, Pudukkottai District.

(2.) The revision petitioner has filed O.S.No.77 of 2016 against the respondents herein seeking declaration before the District Munsif Court, Aranthangi, Pudukkottai District. During the pendency of the said suit, first respondent/first defendant has filed I.A.No.549 of 2016 seeking to appoint an Advocate Commissioner. After hearing both parties, the learned District Munsif, Aranthangi, by order dated 25.10.2016, allowed the said application. Against the said order, the revision petitioner has filed the present Civil Revision Petition.

(3.) I have heard the learned counsel appearing for the revision petitioner and perused materials available on record.