R RAJAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 03.08.2007 passed by the learned District Munsif,Kothagiri in I.A.No,258 of 2007 in O.S.No,220 of 2006.)Animadverting upon the order dated 03.08.2007 passed by the learned District Munsif,Kothagiri in I.A.No,258 of 2007 in O.S.No,220 of 2006, this civil revision petition is focussed.

(2.) HEARD the learned Senior counsel for the petitioner as well as the learned Additional Advocate General appearing for the respondent.

(3.) WHEREAS the learned Additional Advocate General would submit that absolutely there is nothing wrong on the part of the lower Court in directing the Commissioner to measure the suit property with reference to the documents and if the details are available before the Court, then only it would enable the lower court to appreciate the facts.