DASAN @ CHELLAPPAN AND DENNISON @ SASIDHARAN Vs. HARIHARAN NAIR

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dated 29.8.2008 passed in EA. No. 157/2006 in EP. No. 19/1988 in OS. No. 1966 by the learned the Principal District Munsif, Kuzhithurai, allowing the amendment sought for by the respondents/decree holders.

(2.) The brief facts are as follows:

(3.) The respondents filed the execution petition in EP. No. 18/1988 for delivery of possession and the same was resisted by the petitioners by filing a counter pointing out that the respondents have not sought for appointment of an Advocate Commissioner to identify the property. The respondents filed EA. No. 157/2006 for amending the execution petition for inclusion of the prayer for appointment of an Advocate Commissioner. The said application was contested by the petitioners. The trial court allowed the application on payment of cost of Rs. 500/- to the petitioner as against which, the petitioners have filed this Civil Revision Petition.