KALAISELVAN Vs. GUNASEELI

JUDGEMENT

(1.) Heard Mr.C.Dhanaseelan, learned counsel appearing for the petitioner and Mr.S.Palanivelayutham, learned counsel appearing for the respondent.

(2.) This petition has been filed to set aside the order dated 19.01.2015 passed in I.A.No.1409 of 2014 in O.S.No.410 of 2012 on the file of the District Munsif Court, Valliyoor and dismiss I.A.No.1409 of 2014 with cost.

(3.) The respondent has filed a suit against the petitioner in O.S.No.410 of 2012 for permanent injunction and the respondent has also filed I.A.No.1409 of 2014 to appoint a Commissioner with the help of a Surveyor by re-issuing the Commissioner's warrent to inspect the suit property and the Court has allowed the petition and the Commissioner warrant is re-issued to Advocate Mr.T.Sudhagar for the inspection of the suit property. Against the order, the petitioner has filed this petition.