YENGONDA BAL REDDY Vs. MANEMMA

JUDGEMENT

(1.) THE plaintiff in OS No.81 of 2007 on the file of the I Additional Senior Civil Judge, (Fast Track Court), Mahabubnagar, whose application being IA No.1542 of 2008 filed under Order 26 Rule 9 C.P.C. for appointment of an Advocate Commissioner to take measurements of the lands in question with reference to the revenue records and for fixing of boundary stones to the land of the plaintiff with the assistance of Mandal Surveyor for identification of property under dispute was dismissed, by the order, dated 23.11.2009, approached this Court and filed this Revision under Article 227 of the Constitution of India.

(2.) ADMITTEDLY, the petitioner herein instituted the said suit alleging that there is a dispute with regard to the boundaries and the same was numbered as OS No.81 of 2007 and in the said suit, the petitioner also filed IA No. 1542 of 2008 seeking appointment of an Advocate-Commissioner.

(3.) HEARD both sides.