JAKKA SRINIVASA RAO Vs. JUVVAJI VENKATA CHALAPATHI RAO

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed against the Order dtd. 10/8/2022 passed in I.A.No.297 of 2020 in I.A.No.295 of 2020 in O.S.No.23 of 2011 on the file of the XIII Additional District and Sessions Judge, Guntur at Narasaraopet.

(2.) Heard the learned counsel for the petitioners and the learned counsel for respondent Nos. 1 and 2.

(3.) Original Suit No.23 of 2011 on the file of the XIII Additional District and Sessions Judge, Guntur at Narasaraopet was filed by the petitioners seeking partition of the schedule property and allotment of the shares to the plaintiffs and defendants 1 to 3 and for future profits. The court below, vide judgment dtd. 14/5/2020, passed a preliminary decree directing division of the property into 100 equal shares and granting 30 shares each to petitioner No.1 and petitioner Nos. 3 and 4 on behalf of petitioner No.2, and the remaining 40 shares were granted to respondents 1 to 3. The petitioners filed I.A.No.295 of 2020 in the said suit for passing a final decree in terms of the preliminary decree and also filed I.A.No.297 of 2020 in the final decree petition for appointment of an Advocate Commissioner for ascertaining mesne profits. The Court below allowed the said petition, appointing an Advocate Commissioner to ascertain mesne profits from the date of decree and file his report. Aggrieved by the said Order, the present revision is filed.