K SEENIVASAN Vs. K MUTHUKUMAR

JUDGEMENT

(1.) Heard Mr.K.Guhan, learned counsel appearing for the petitioner and Mr.P.T.S.Narendravasan, learned counsel appearing for the respondents 1 and 2.

(2.) This petition has been filed to set aside the order and decreetal order dated 07.03.2015 made in I.A.No.64 of 2014 in O.S.No.9 of 2013 on the file of the learned District Judge, Sivagangai.

(3.) The petitioners herein are the defendants and the respondent herein is the plaintiff in the suit. The respondent herein has filed a suit in O.S.No.9 of 2013 seeking for a prayer of specific performance and for delivery of possession and for directing the petitioners to pay the advance amount of Rs. 42,00,000/- (Rupees Forty Two Lakhs only) and the further part payments of the sale consideration with future interest at 12% interest per annnum on Rs. 31,05,500/- (Rupees Thirty One Lakhs Five Thousand and Five Hundred only) from the date of plaint till the date of realization. The respondent filed a petition in I.A.No.64 of 2014 for the appointment of a Advocate Commissioner to inspect the suit properties and to note down the physical features. The petiton was allowed by the trial Court. Against the order, the petitioners have filed the present petition before this Court.