R. DEVRAJU Vs. SEENAPPA

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 4.12.2013, passed by the Trial Court in O.S. No. 7969/2010 on I.A. filed under Order 26 Rule 9 r/w section 151 of CPC vide Annexure-H. By the impugned order at Annexure-H, the Trial Court has rejected the I.A. filed by the petitioner for appointment of the Court Commissioner.

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

(3.) Briefly stated the facts are: