D SAMBASIVA RAO CHOWDARY Vs. R KAMASHASTRY

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 20.11.2002 in LA No.382 of 2002 in OS No.5 of 2001 on the file of the Court of the Junior Civil Judge, Bodhan, Nizamabad District, wherein the Court below allowed the application filed by the plaintiffs under Order 26, Rule 9 of the Code of Civil Procedure (for short, 'the Code') seeking appointment of Advocate-Commissioner to survey and demarcate the suit schedule site with the help of the Mandal Surveyor.

(2.) The 1st defendant who is the 1st respondent in LA. No.382 of 2002 is the Revision Petitioner.

(3.) I have heard the learned Counsel for the revision petitioner as well as the respondent and perused the material on record.