SAJIDUNNISSA Vs. SUKUR ALI

JUDGEMENT

(1.) This Civil Revision Petition is filed against order, dated 08.05.2014, in I.A.No.161 of 2014 in O.S.No.453 of 2013 on the file of the learned II Additional Junior Civil Judge, Ranga Reddy District.

(2.) The respondent filed the above-mentioned suit for permanent injunction restraining the petitioner from interfering with his possession of Plot Nos.17 and 18 allegedly situated in Survey No. 50 of Roshandowla Village, Saroornagar Mandal, Ranga Reddy District.

(3.) In the said suit, the respondent filed I.A.No.161 of 2014 under Order XXVI Rule 9 read with 151 of the Code of Civil Procedure for appointing an Advocate- Commissioner for the purpose of local inspection and for ascertaining with the help of the Mandal Surveyor as to in which Survey number, among Survey Nos.49 and 50, the suit schedule property is situated. This application was resisted by the petitioner by filing counter-affidavit. The lower Court by the order under revision has allowed the said application.