S. ANAND Vs. A. JEYABALAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the fair and final order passed by the Court below in I.A. No. 146 of 2012, allowing an application filed by the respondents, for appointment of Advocate Commissioner, to note down the standing crops that are present in the property and to file a report.

(2.) The respondents filed a suit seeking for the relief of bare injunction restraining the petitioners from interfering with the possession and enjoyment of the property. It is the case of the respondents that they are cultivating the lands and that there are standing crops in the property.

(3.) The respondents filed an application before the Court below under Order 26 Rule 9 of CPC., for appointment of Advocate Commissioner, to note down the standing crops in the property and to file a report. This application was allowed by the Court below and aggrieved by the same, the present Civil Revision has been filed before this Court.