JAVER BEN N SHAH Vs. VIJAYA LAKSHMI SHARMA

JUDGEMENT

(1.) This civil revision petition arises out of order, dated 06.03.2012, in I.A. No. 124 of 2012 in O.S. No. 1829 of 2008, on the file of the learned III Additional Junior Civil Judge, City Civil Court, Hyderabad. At the hearing, there is no representation for the petitioner.

(2.) I have heard Sri Chintala Ramesh, learned counsel for respondent No.1, and perused the record.

(3.) Respondent No.1 filed the above-mentioned suit for mandatory injunction. The petitioner is defendant No.1 in the said suit. At the instance of the petitioner, an Advocate Commissioner was appointed to note down the physical features of the suit schedule property. The Advocate Commissioner has submitted her report. The petitioner filed I.A.No.124 of 2012 seeking to summon the Advocate Commissioner for confronting her with her report. This application was dismissed by the lower Court.