K KANDASWAMY Vs. K C RAMASWAMI

JUDGEMENT

(1.) ON the trial Court passing an arbitrary order without looking into Order 26, Rule 9, Civil Procedure Code., this revision petition is preferred.

(2.) ON 15.4.1988 at the instance of the plaintiffs, Court appointed one Mr.K.Kandaswami as Commissioner to inspect the suit properties. He submitted his report on 2.5.1988. ON that day itself, the Court had appointed another advocate by name Mr.Sankaranarayanan as Commissioner to inspect the properties.