NAKKA VENKATESWARA RAO Vs. PALLI RAJA RAO

JUDGEMENT

(1.) Heard Sri Ch.B.R.P.Sekhar, learned counsel for the petitioners, and Sri Narasimha Rao Gudiseva, learned counsel for the respondent, apart from perusing the material available on record.

(2.) Defendants in O.S.No.161 of 2017, on the file of the Court of the II Additional Junior Civil Judge-cum-II Additional Judicial Magistrate of First Class, Nuzvid, are the petitioners in the present Revision, filed under Article 227 of the Constitution of India.

(3.) Challenge in the present application is to the order, dtd. 19/5/2023, passed by the said Court, dismissing I.A.No.222 of 2023, filed by the defendants-petitioners herein under Order 26 Rule 9 of the Code of Civil Procedure, 1908, for appointment of Advocate Commissioner to note down the physical features of the suit schedule property, including underground pipeline, passing through the suit schedule property, and also openings by way of valves to give water to the suit schedule property and also to note the entire pipeline arrangement and existing bunds and to file report.