LALITHAMMA Vs. VISHVESHWARAIAH

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the order dated 25.7.2013, passed by the Appellate Court in R.A. No. 32/09 on I.A. No. 2 vide Annexure-H. By the impugned order at Annexure-H, the appellate court has allowed I.A. No. 2 filed by the respondents for appointment of the Court Commissioner to identify the disputed property and submit his report.

(2.) Aggrieved by that, the petitioners have filed this writ petition.

(3.) Briefly stated the facts are: