NANJEGOWDA Vs. C M RANGEGOWDA

JUDGEMENT

(1.) Respondents-1(a) to (g) and the respondent No. 3 are only formal parties. The second respondent is the contesting respondent. Therefore, the matter is heard on merits. In this writ petition under Article 227 of the Constitution of India, the petitioners have called in question, the order dated 28-13-2013, passed by the trial court in O.S. No. 146/2007 on I.A. No. 25 vide Annexure-A.

(2.) By the impugned order at Annexure-A, the trial court has rejected I.A. No. 25 filed by the petitioner for appointment of the Court Commissioner to make scientific investigation in respect of the sale deed dated 6-2-1981.

(3.) Aggrieved by that, the petitioner has filed this writ petition.