U.V. NABEESA Vs. U.V. ABDUL RAHIMAN

JUDGEMENT

(1.) As the matters are inter-connected inasmuch as they relate to matter in O.S.No.4/2016 on the file of the Subordinate Judge's Court, Hosdurg, these cases are disposed of on the basis of this common judgment.

(2.) The prayers in O.P (C). No. 2280/2017 are as follows:

(3.) The order under challenge in O.P(C) No.2280/2017 is Ext.P-5 dated 14.6.2017, whereby the court below concerned (Court of Subordinate Judge, Hosdurg) has rejected the plea made by the petitioner in I.A.No. 335/2017 seeking appointment of an Advocate Commissioner to identify and demarcate the property in question, filed in O.S.No. 4/2015. Ext.P-5 order has been passed on I.A.No.335/2017. The relevant portion of the prayer in Ext.P-4 is as follows: