VIJAY NATARAJ Vs. MANORANJITHAM

JUDGEMENT

(1.) THIS civil revision petition is preferred against the fair and final order of the learned I Additional District Munsif of Salem in I.A.No.1645 of 2007 in O.S.No,268 of 2007 dated 05.03.2008. Animadverting upon the order dated 05.03.2008 passed by the learned I Additional District Munsif of Salem, in I.A.No.1645 of 2007 in O.S.No,268 of 2007, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioners placing reliance on the grounds of revision would develop his argument to the effect that the plaintiff is disputing the identity of the property and in order to dispel the cloud that would be created during trial, it is just and proper to appoint an Advocate Commissioner so as to visit the suit property and note the physical features after identifying the same.