T H LAKSHMANPRASAD Vs. MOHAMMAD IQBAL

JUDGEMENT

(1.) THIS Revision Petition though coming up for admission, with the consent of learned Counsel for the parties the same is taken up for final disposal.

(2.) THE Revision Petition is directed against the interim order passed by the Trial Court in a pending HRC 494/1997.

(3.) PETITIONER landlord in the eviction petition is aggrieved by the order dated 3. 8. 2002 whereby the Trial Court allowed IA 13 which was an application that had been filed by the respondent tenant therein under the provisions of Order 26 Rule 9 CPC praying for appointment of a Commissioner for taking measurement of the petition schedule premises.