GOPI AND ORS Vs. KANNAMMA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) In these writ petitions under Articles 226 & 227 of the Constitution of India, the petitioners have called in question, the orders dated 14.12.2010 and 01.01.2011 and the order dated 5.2.2011 passed by the trial Court in FDP.No.14/2007 on I.A. No.8.

(3.) By the impugned order at Annexure 'U', the trial Court has allowed I.A.No.8 filed by the respondent for appointment of the Court Commissioner to effect division of the property. Vide orders dated 14.12.2010 and 01.01.2011 the trial Court has disallowed questions regarding sale agreement and affidavit.