DONADULU UMA DEVI Vs. GIRIKA KATAMAIAH ALIAS BASAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by docket order dated 18.10.2012 passed in I.A. No. 378 of 2012 in O.S. No. 101 of 2012 (I.A.) on the file of Senior Civil Judge, Dharmavaram, Anantapur District. The petitioner herein is the plaintiff and the respondents herein are the defendants in the suit.

(2.) The plaintiff filed O.S. No. 101 of 2012 against the defendants for permanent injunction in respect of the suit schedule property situated in Survey No. 410, near Dharmavaram, Anantapur District (property). The claim of the plaintiff is that she got property in Survey Nos. 411/1, 2 and 3 also. As there is dispute with regards to the identity of the property, the defendants filed the I.A. for appointment of Commissioner to note down the physical features and to demarcate the property in Survey No. 410 along with Survey Nos. 411/1, 2 and 3 with the help of Mandal Surveyor. The Court below, through the impugned order dated 18.10.2012, allowed the I.A. Aggrieved thereby, the present Civil Revision Petition is filed.

(3.) Learned counsel for the petitioner contends that as the matter is at the initial stage, appointment of an advocate commissioner directly leads to collection and gathering of evidence.