G. GIRIJA ROOPA REVATHI Vs. D. M. MUNIREDDY

JUDGEMENT

(1.) This petition by the 1st defendant is directed against the impugned order dtd. 28/11/2022 passed on I.A.No.8 in O.S.No.111/2014 on the file of Civil Judge and Prl.JMFC, Bangarpet, whereby the said application I.A.No.8 filed by the 1st respondent - plaintiff under Order 26 Rule 9 CPC seeking appointment of Court Commissioner to conduct local inspection of the plaint schedule properties and written statement schedule property was allowed by the trial court.

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) The material on record discloses that the 1st respondent- plaintiff instituted the aforesaid suit for permanent injunction and other reliefs in relation to the suit schedule immovable properties. The said suit is being contested by the petitioner-1st defendant, who not only disputed and denied the various allegations and claims made by the plaintiff but also put forth a counter claim over the written statement schedule property.