THIMMAIAH AND OTHERS Vs. Y.K. SWAMY

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 10.10.2013, passed by the Trial Court in O.S.No.486/2012 on I.A.No.7 vide Annexure- 'E'

(2.) By the impugned order at Annexure-'E', the Trial Court has allowed I.A.No.7 and has appointed the Court Commissioner. Therefore, this writ petition.

(3.) Briefly stated the facts are: