PANCHAVARNAM Vs. MURTHY

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the defendant challenging the order of appointment of Commissioner made in I.A. No. 231 of 2007 in O.S. No. 22 of 2003.

(2.) The respondent herein being the plaintiff filed a suit for permanent injunction. Pending the suit, an application for appointment of Commissioner has been filed by the petitioner in I.A. No. 145 of 2003. Thereafter, another application has been filed in I.A. No. 102 of 2005 by the petitioner. In the said application, the Commissioner was appointed and the respondent has filed his objection to the said Commissioner's report.

(3.) The respondent herein filed an another application seeking to re-issue the warrant to the same Commissioner. The Court below has allowed the said application and hence the revision petition.