TAMILARASAN Vs. PRASANNA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 13.11.2017 passed in I.A.No.830 of 2017 in O.S.No.35 of 2016 on the file of the District Munsif Court, Aranthangi, dismissing the petition filed by the petitioner under Order 26, Rule 9 of C.P.C. The petitioner herein is the defendant and respondent is the plaintiff in the suit.

(2.) The respondent had filed the suit for eviction of the petitioner from the suit property and for arrears of rent.

(3.) Pending suit, the petitioner has filed I.A.No.830 of 2017 seeking to appoint an Advocate Commissioner to inspect the suit property to note down the physical features and to find out whether the suit property and shop are situated in one and the same premises or not and to submit a report.