ASAITHAMBI Vs. GANESAN

JUDGEMENT

(1.) This civil revision petition has been filed by the petitioner / plaintiff challenging the order passed by the learned Principal District Munsif, Manamadurai in I.A.No.564 of 2018 in O.S.No.222 of 2016.

(2.) The petitioner / plaintiff has filed a suit in O.S.No.222 of 2016 praying the relief of permanent injunction restraining the respondents / defendants to interfere with the possession and enjoyment of the suit property and also for the relief of permanent injunction in favour of the petitioner/plaintiff restraining the defendants and their agents from demolishing the house property. The said suit was dismissed. Hence, the petitioner/plaintiff has filed I.A.No.564 of 2018 seeking appointment of an Advocate Commissioner for inspecting the suit property and for submitting a report along with sketch . The Court below has dismissed the said application holding that the petitioner has filed the said petition after the dismissal of the suit and if the said petition is entertained, it would cause many loss and hardships to the respondents/defendants.

(3.) Heard the learned counsel for the petitioner and perused the records available on record.