GUNNAMANENI SUBBARAO Vs. KOLA VENKATESWARLU

JUDGEMENT

(1.) This Civil Revision Petition is preferred against the docket order, dtd. 5/1/2023 passed in I.A. No. 1341 of 2019 in O.S. No. 216 of 2012 on the file of the Principal Junior Civil Judge, Chirala, Prakasam District (for short "the Court below").

(2.) The petitioner herein is the plaintiff and the respondents herein are the defendants in the suit in O.S. No. 216 of 2012, which was filed for grant of permanent injunction. The impugned I.A. No. 1341 of 2019 in O.S. No. 216 of 2012 was filed by the respondent/1st defendant under Order 26 Rule 5 and Sec. 151 of CPC before the Court below to appoint an Advocate Commissioner for recording his cross examination at his residence at Kadavakuduru Sand.

(3.) Heard Sri V. Naga Praveen, learned counsel appearing for the petitioner and Sri N. Sai Phanidra Kumar, learned counsel appearing for the respondents.