PILLAIYAR Vs. GANESAN

JUDGEMENT

(1.) THIS revision has been filed against the order of the learned Principal District Munsif, Srivilluputhur, in I.A.No.862 of 1998 in O.S.No.213 of 1998 appointing an advocate Commissioner to inspect the suit property, note down the physical features and file a report along with a plan.

(2.) THE suit has been for a declaration that the pathway covered by the letter CDEFGHI as shown in the plaint plan belongs to the plaintiff exclusively and consequential injunction restraining defendants 1 and 2 and another K. Rajamani who is the third defendant in the suit, from interfering with petitioner's/plaintiff's possession and enjoyment for a mandatory injunction directing the first respondent herein to close the door way fixed on the parapet wall T for mandatory injunction directing the third defendant in the suit to close the door way kept by him on the parapet wall 'G' and for a permanent injunction restraining the second respondent herein from putting up any construction in the area converted by 'GH' in the plaint plan and for other reliefs.

(3.) THE respondent are unrepresented. Though they have been served they have chosen not to contest the civil revision.