V ELUMALAI Vs. M FRANCIS

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and decretal order dated 14.10.2014 made in I.A.No.814 of 2013 in O.S.No.244 of 2007 on the file of the District Munsif Court, Polur.

(2.) The petitioner is plaintiff and respondent is the defendant in O.S.No.244 of 2007 on the file of the District Munsif Court, Polur. The petitioner filed the said suit for mandatory injunction against the respondent for a direction to remove the permanent super structure of terraced building of Kitchen room installed by the respondent over the "B" Schedule property and for permanent injunction restraining the respondent from interfering with his peaceful possession and enjoyment of the "C" Schedule property by way of obstruction or by constructing compound wall in the "C" Schedule property. The respondent filed written statement on 25.09.2007.

(3.) The petitioner, along with the suit filed I.A.No.563 of 2007 for appointment of an Advocate Commissioner. The said application was allowed. The Advocate Commissioner inspected the suit property and measured the same with the help of Surveyor and filed his report with sketch on 110.2007.