RAJKUMAR Vs. N. RAMASAMY

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A. No. 10 of 2011 in O.S. No. 158 of 1989 on the file of the Additional Sub Court, Tiruvannamalai, the 2nd defendant has filed the above Civil Revision Petition.

(2.) The plaintiffs filed the suit in O.S. No. 158 of 1989 for partition and for other reliefs. The Trial Court passed a preliminary decree on 13.10.1993. Pursuant to the preliminary decree passed by the Trial Court, the plaintiffs filed a final decree application in I.A. No. 255 of 1994. In the said final decree application, the Trial Court appointed an Advocate Commissioner to inspect and divide the suit properties as per the preliminary decree. The Advocate Commissioner visited the suit properties and found that some machineries were attached to the "A" Schedule property (i.e) a Rice Mill and therefore, it would be appropriate to appoint an Engineer from the Public Works Department to assess the value of the machineries attached to the "A" Schedule property. Pursuant to the said observation, the plaintiffs filed an application in I.A. No. 10 of 2011 seeking for appointment of an Engineer of the PWD to assess the value of the machineries. The defendants filed their counter and opposed the petition. However, the Trial Court, taking into consideration the observations made by the Advocate Commissioner in I.A. No. 255 of 1994, appointed an Advocate Commissioner to assess the value of the machineries with the assistance of a qualified PWD Engineer. Challenging this order, the 2nd defendant has filed the Civil Revision Petition.

(3.) Since the Trial Court has appointed an Advocate Commissioner to assess the value of the property with the assistance of a PWD Engineer based on the earlier report filed by the Advocate Commissioner, the order passed by the Trial Court cannot be found fault.