THAYAMMAL Vs. PERIA ISAKKI THEVAR

JUDGEMENT

(1.) Aggrieved by an order dated 10.10.2000 of the learned Additional District Munsif, Ambasamudram, made in I.A.No.137 of 2000 appointing an Advocate Commissioner at the instance of the respondents/defendants to ascertain the market value of the suit property in O.S.No.25 of 1998 filed by the petitioner/plaintiff, the petitioner/plaintiff had preferred the above revision.

(2.) A short question that arises for my consideration in the above revision is whether the respondents/defendants are entitled to seek an appointment of an Advocate Commissioner to ascertain the market value of the suit property.

(3.) It is well settled in law that if and when the suit property is under valued, the defendant is always entitled to resist the suit alleging that the suit property is under valued and question the very jurisdiction of the Court before which the suit was laid and tried.