Madras High Court
Chandrabose vs / on 31 July, 2018
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 31.07.2018 CORAM THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN C.R.P.(NPD)(MD)No.867 of 2018 and C.M.P(MD).No.3780 of 2018 1.Chandrabose 2.Thiyagarajan 3.Shanmugam 4.Subbiah Nadar 5.Rajadurai .. Petitioners/Petitioners/Plaintiffs (Petitioners for themselves and representatives of Nainarvayal Village People) /Vs./ 1.The Tahsildar, Taluk Office, Devakottai, Sivagangai District. 2.The Block Development Officer, Union Office, Devakottai. 3.The District Collector, Collectorate, Sivagangai. 4.Sarmiladevi 5.Chellakkannu 6.Pushabavallai 7.Kamaldhasan alias Kamal 8.Devika .. Respondents/Respondents/Defendants PRAYER: Civil Revision Petition filed under Article 227 of Constitution of India, to call for the records relating to the fair and decreetal order dated 01.02.2018 made in I.A.No.1320 of 2017 in O.S.No.61 of 2014 on the file of the learned District Munsif, Devakottai and set aside the same and consequently allow the Civil Revision Petition. !For Petitioner : Mr.J.Anandkumar ^For Respondents : Mr.Aayiram K.Selvakumar for R1 to R3, Additional Government Pleader No Appearance for R4 to R8 :ORDER
The petitioner has come forward with this petition, seeking to set aside the fair and decreetal order dated 01.02.2018 made in I.A.No.1320 of 2017 in O.S.No.61 of 2014 on the file of the learned District Munsif, Devakottai.
2. I have heard the learned Counsel appearing on either side and perused the records carefully.
3. It is my absolute view that Advocate Commissioner can be appointed even in a bare injunction suit, as has been held by me in several cases. In one such case, reported in 2017 (2) MWN (Civil) 315 in the case of (Shanmugathai vs. Kamalammal and another), I have passed the following order:-
?11.Admittedly the present petition for appointment of an Advocate Commissioner was filed only at the stage of arguments, however the relief sought for in the suit is one for mandatory injunction and recovery of possession after declaration of the title. When the respective defendant deny the lie and location of disputed construction and specifically assert that the construction is within their property and there is no encroachment, the nature of dispute could be resolved only if the exact location of construction is brought to the knowledge of court, which cannot be done except by appointment of advocate commissioner. Thus mere delay in filing the application after the case was posted for arguments is not a ground for dismissal of application and substantial justice requires that the appointment of commissioner is very much necessary to decide the lis.
12.At this juncture, it is useful to refer the Judgment of this Hon'ble Court in the case of Panjavarnam and others Vs- Visuvasam Jeyaseeli (CRP(NPD)(MD)No.2192 of 2012) wherein it was held that the advocate commissioner if appointed would be able to visit the suit property with the help of a surveyor, measure the same and locate it and also note down as to what are all in existence in the suit property. Noting down the physical features would not amount to culling out the evidence. Further this court enunciated the importance of the maxim that A Picture is worth a thousand words. Further it was held by this Honble Court in the said Judgment that it is mandate on the part of Lower court to appoint an advocate commissioner with a mission to visit the suit property with the help of surveyor and measure the same by referring to the survey map and documents of both sides and note down the physical features.
13.In yet another decision of this Court in the case of Vaithinattar and another v. Sakkubal Ammal reported in AIR 2004 Madras 419 it is held that in a suit for Declaration and Permanent Injunction, the dispute pertaining to portion of adjoining lands allegedly encroached by the defendants and the defendants denying that there was no such encroachment. This Honble Court held that the best evidence in such case could be obtained only by the Appointment of advocate commissioner. Therefore in my considered view, no prejudice will be caused to the respondent herein by appointing the advocate commissioner to visit the suit property along with the surveyor and note down the physical features. In fact, the advocate commissioners report and plan would enable the court for the purpose of throwing more light or enlighten to arrive at a fair decision. Thus the appointment of commissioner is necessary and therefore the order of court below is liable to be set-aside.?
4. Perusal of records would show that the suit in O.S.No.61 of 2014 was filed by the petitioners / plaintiffs for the relief of declaration and permanent injunction; and therefore, the learned District Munsif, Devakottai ought to have allowed the impugned application seeking appointment of Advocate Commissioner.
5. Therefore, I am inclined to pass the following order:-
this civil revision petition is allowed and the order passed by the learned District Munsif, Devakottai in I.A.No.1320 of 2017 in O.S.No.61 of 2014, dated 01.02.2018, is set aside;
the trial Court is directed to appoint an Advocate Commissioner within a period of two weeks from the date of receipt of a copy of this order, by directing the Advocate Commissioner to inspect and file a report within a period of four weeks thereafter, by giving notice to both parties; on filing of such report, the trial Court shall dispose of the suit within a further period of three months;
there shall be no order as to costs and consequently, the connected Miscellaneous Petition is closed.
To
1.The District Munsif, Devakottai.
2.The Section Officer, E.R./V.R. Section, Madurai Bench of Madras High Court, Madurai.
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