M MOHAN BABU Vs. MEDASANI ANANDA NAIDU

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Revision Petition, under Article 227 of the Constitution of India, is directed against the docket order dated 13-10-2004 in I.A. No.921 of 2004 in O.S.No.357 of 2004 passed by the Principal Senior Civil Judge, Tirupathi, allowing the application filed by the respondent/plaintiff under Order 26 Rule 9 C.P.C. for appointment of an Advocate-Commissioner to note down the physical features of the suit schedule property and to file his report.

(3.) Petitioner is the 4th defendant inO.S.No.357 of 2004 on the file of Principal Senior Civil Judge's Court at Tirupathi. The respondent/plaintiff filed the suit for specific performance. The other facts are not required to be mentioned in detail for the purpose of disposal of this revision petition.