RAMACHANDRA Vs. SUNDARAM SETTY

JUDGEMENT

(1.) HEARD both the Counsel. Admitted. HEARD on merits.

(2.) IN this Revision Petition, the defendants-Revision petitioners have challenged the order passed by the learned Munsiff, Mysore/on I.A.No. 3 under Order 26 Rule 9 C.P.C. in O.S.No. 12 of. 1994; I.A.No. 3 was filed by the defendants-Revision petitioners praying that the Commissioner should be appointed to go and take measurements and find out if there is any encroachment. The learned Munsiff rejected I.A. No. 3.