RAPALLY SIDDHAMMA Vs. KOKKULA GANGUBAI

JUDGEMENT

(1.) THE Revision Petition is filed against the order of the Senior Civil Judge, Nizamabad, passed in I.A.No.668 of 2006 in O.S.No. 140 of 1982, dated 30-06-2009. THE application was filed by the decree-holder/revision petitioner herein, for appointment of an Advocate Commissioner to partition the schedule properties.

(2.) ACCORDING to the case of the petitioner, the suit O.S.No. 140 of 1982 was decreed on 14-09-1989 and preliminary decree was passed. Thereafter, an appeal was preferred in A.S.N0. 50 of 1989 and it was dismissed for default on 07-09-1994 and subsequently, it was restored and finally disposed of on merits on 20-08-2003.

(3.) THE point for consideration is whether the order of the lower Court is legal and sustainable?