CHINNARASU Vs. ANBU @ ANBAZHAGAN

JUDGEMENT

(1.) This revision has been filed against the fair and decreetal order dated 06.08.2019 made in I.A. No. 226 of 2019 in I.A. No. 797 of 2010 in O.S. No. 306 of 2010 on the file of the Court of District Munsif, Dharmapuri.

(2.) Before the trial Court, the present petitioner was the plaintiff, who filed the suit in O.S. No. 306 of 2010. In the said suit, he filed an application in I.A. No. 797 of 2010 to appoint advocate commissioner. That application was allowed by an order dated 31.07.2014 and an advocate commissioner was appointed and remuneration was fixed, which remuneration was directed to be paid to the advocate commissioner on or before 11.08.2014.

(3.) However, subsequently, the said remuneration was not paid in time. Therefore, the said I.A., appointing the advocate commissioner was rejected by the Court below.