N KANNA REDDY Vs. B SUGUNA

JUDGEMENT

(1.) This revision petition is directed against the order dated 29-10-1977 passed on I A. No. III in O. S No 811 of 1977 on the file of the First Addl., First Munsiff, Bangalore, allowing the application for appointment of a Commissioner.

(2.) The only point that arises for my consideration in this revision petition is :

(3.) The Explanation added by the Amending Act of 1976 to the Code of Civil Procedure in S. 115 reads :