DEVENDIRAN Vs. R. SEKAR

JUDGEMENT

(1.) The defendants are the revision petitioners before this Court.

(2.) The Civil Revision Petition is filed challenging the order passed in I.A. No. 584 of 2017 in O.S. No. 1448 of 2017 by the Additional District Munsif, Thiruvannamalai, appointing an Advocate Commissioner to measure the suit A, B and C schedule properties, Demarcate boundaries and to note down the physical features thereof. The brief facts which are necessary for disposing of the above Civil Revision Petition are as follows:

(3.) It is the case of the plaintiff that the 1st defendant who is none other that his brother and defendants 2 to 4 who are the sons of the 1st defendant were attempting to obstruct his usage of the said pathway and had put up a wall. Even in the plaint, the plaintiff had reserved his right to file an application for the appointment of an Advocate Commissioner. Pending the suit, the 1st defendant had executed settlement deed in favour of his sons.