GOVINDARAJ AND OTHERS Vs. PALANIYANDI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the plaintiffs challenging the order of the trial Court appointing an Advocate Commissioner to note down the physical features with the help of surveyor.

(2.) The revision petitioners have filed a suit in O.S. No. 77 of 2012 on the file of the District Munsif Court, Thuraiyur for permanent injunction restraining the defendant from interfering with the suit properties. The first item in the suit schedule is an extent of 0.25.0 hectares in Survey No. 30/5B in Patchaperumalpatti Village (south). Similarly, the second item in the suit schedule is an extent of 2.29.0 hectares in Survey No. 30/5A in the same village.

(3.) The suit was contested by the respondent herein and a detailed written statement was filed. It is seen that the respondent has also made a counter claim and prayed for certain rights in relation to open channel, pathway and undergone pipelines.