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Judgment
Challenging the fair and final order passed in I.A.No.409 of 2016 in O.S.No.577 of 2015 on the file of the District Munsif, Poonamallee, the
2nd defendant has filed the above Civil Revision Petition.
The plaintiff filed the suit in O.S.No.577 of 2015 for permanent injunction, restraining the defendants from putting or handing over physical
possession of the suit property to 3rd parties, suppressing the plaintiff in any manner whatsoever. The defendants filed their written statement and
are contesting the suit.
In the said suit, earlier a Commissioner was appointed to note down the physical features and the Commissioner was also appointed and he has
also filed his report. Subsequently, the plaintiff took out an application in I.A.No.409 of 2016 seeking for appointment of an Advocate
Commissioner to evaluate the quantum of damages in the suit property. The trial Court allowed the application, against which the present Civil
Revision Petition has been filed by the 2nd defendant.
When the suit itself is for bare injunction restraining the defendants from putting or handing over physical possession of the suit property to 3rd
parties, the relief sought for in I.A.No.409 of 2016 seeking for appointment of Advocate Commissioner to evaluate the damages caused to the
building is clearly beyond the scope of the suit. The plaintiff has not filed the suit for damages or for recovery of possession. In such a case, the
appointment of Advocate Commissioner to evaluate the damages does not arise. The trial Court has erroneously allowed the application and
appointed an Advocate Commissioner which is liable to be set aside.
Since the relief sought for in the application in I.A.No.409 of 2016 is beyond the scope of the relief sought for in the suit, the fair and decreetal
order passed in I.A.No.409 of 2016 are set aside. Consequently, the application in I.A.No.409 of 2016 stands dismissed.
The learned counsel appearing for the 1st respondent/plaintiff submitted that liberty may be given to the plaintiff to file a fresh suit for claiming the
arrears of rent and damages.
Since I am deciding only the correctness of the order passed in I.A.No.409 of 2016, liberty is given to the plaintiff to file appropriate application
under Order 23 of the Civil Procedure Code before the trial Court seeking for such liberty and the same can be decided in accordance with law
by the trial Court.
Mr.AR.L.Sundaresan, learned senior counsel appearing for the petitioner submitted that the revision petitioner/2nd defendant is willing to hand
over the vacant possession and the keys in respect of the suit property.
The learned counsel appearing for the 1st respondent/plaintiff is also willing to receive the keys of the premises and also vacant possession of the
premises.
The said submission made by the learned counsel on either side is recorded.
In the result, the Civil Revision Petition is allowed. No costs.
Consequently, the connected miscellaneous petition is closed.