A MOHAN (DIED) Vs. N MAHENDRAN

JUDGEMENT

(1.) The relief sought for in this revision petition is to set aside the fair and decreetal order made in I.A.No.7 of 2018 in O.S.No.208 of 2013, dated 06.02.2018, on the file of the learned Additional Special Judge, Krishnagiri District.

(2.) This Civil Revision petition is filed by the plaintiffs in the suit in O.S.No.208 of 2013 on the file of the learned Additional Special Judge, Krishnagiri for declaration and permanent Injunction.

(3.) When the matter is pending, the petitioners/ plaintiffs filed an Interlocutory application under Order XXVI Rule 9 of C.P.C in I.A.No.7 of 2018 for appointment of an Advocate Commissioner to measure and identify the suit property.