SELVI Vs. MURUGESAN

JUDGEMENT

(1.) Against the dismissal of the petition to re-issue warrant to the advocate commissioner, this revision is filed.

(2.) The petitioners/plaintiffs filed a suit in O.S. No. 34 of 2015 on the file of the District Munsif Court, Mudukulathur, for declaration and permanent injunction in respect of the suit property. In the suit, an advocate commissioner was appointed who after inspection of the suit property filed his report and plan. The petitioners after making objection to the advocate commissioner's report filed the present petition to re-issue warrant to the commissioner on the ground that there is a grave error in the identity of the suit property by the commissioner. The said petition was dismissed by the Court below, against which, this revision is filed.

(3.) Learned counsel for the petitioners would contend that the Court below did not consider the specific contentions in the present petition and further, there is a grave error with regard to the identity of the suit property in the report filed by the advocate commissioner and therefore, prayed for re-issuance of the warrant to the advocate commissioner.