(1.) ANIMADVERTING upon the order dated 12.11.2008 passed by the learned District Munsif, Madurantagam in I.A.No.1409 of 2008 in O.S.No,264 of 2007, this civil revision petition is focussed.
(2.) HEARD the learned counsel for the petitioners as well as the learned counsel appearing for the respondents.
(3.) WHEREAS the learned counsel for the respondent/plaintiff would submit that already the Commissioner inspected the suit property noted the physical features and filed his report also and in such a case, this civil revision petition has become infructuous.