BASANI DURGA RAO Vs. SRI RAMA SRI KANYAPARAMESWARI

JUDGEMENT

(1.) This revision is filed challenging the order, dated 10.6.2010 passed in I.A. No. 1473 of 2007 in O.S. No. 725 of 1999 by the Principal Junior Civil Judge, Vijayawada.

(2.) The Petitioners herein are the Defendants and the Respondent is the Plaintiff. The Plaintiff filed the above I.A. under Order 20, Rule 12 of Code of Civil Procedure seeking to pass a final decree granting mesne profits to the Sangham against the Defendants by appointing an advocate commissioner for ascertaining the mesne profits for the schedule property as per the present market rate of rent and value of the property by recording the evidence and direct the commissioner to file the report determining the damages payable by the Defendants from 1.4.1999.

(3.) The Court below allowed the above I.A. Aggrieved by the same, the Defendants filed the present revision.