VALLEESAN PILLAI Vs. A/M. THIRUVADUTHURAI ADHEENAM REP. BY THE ADHEENA KARTHA SRILASRI PANDARA SANNADHI THIRUVADUTHURAI

JUDGEMENT

(1.) This Civil Revision Petition in C.R.P.No.1563 of 2011 is arising out of the order passed by the Sub-Court, Chidambaram E.A.No.8 of 2006 in E.P.No.65 of 2006 in O.S.No.89 of 1989 dated 03.03.2011 dismissing the application filed by the judgment debtor under Sec. 47 of CPC.

(2.) This Civil Revision Petition in C.R.P.No.2330 of 2011 is arising out of the order passed by the Sub-Court, Chidambaram in E.A.No.1 of 2008 in O.S.No.89 of 1989 dated 03.03.2011 allowing the application filed by the judgment debtor for appointment of advocate commissioner to ascertain the value of building with the help of engineer.

(3.) The undisputed facts leading to filing of the present Civil Revision Petitions is that the petitioner in C.R.P.No.2330 of 2011 is the plaintiff and the petitioner in C.R.P.No.1563 of 2011 is the 1st defendant/ judgment debtor in O.S.No.89 of 1989 on the file of the Sub-Court, Chidambaram filed for the relief of recovery of possession and recovery of sum of Rs.16,791.40.00 and means profit as Rs.1.500.00 per year and for other reliefs. For easy reference the parties, the plaintiff is referred as petitioner and the judgment debtor is referred as respondent.