SANKA APPARAO Vs. KOMMISETTY RAJESWARI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order dtd. 10/2/2023 passed in I.A.No.322 of 2022 in O.S.No.489 of 2014 on the file of the Principal Senior Civil Judge at Tenali, Guntur District, whereby petition filed by the petitioner/plaintiff under Order XXVI Rule 9 of C.P.C. to appoint an Advocate Commissioner to examine the plaintiff/ petitioner in his house was dismissed.

(2.) The suit was filed for partition of schedule properties and other reliefs. Pending suit, the petitioner filed I.A.No.322 of 2022 to appoint Advocate Commissioner to record the plaintiff/ petitioner evidence at his residence on the ground that the petitioner is old aged person, underwent cataract operation to his both eyes and also suffering from blurred vision. It is also his case that his two sons are married and living away from him and he is living alone in his house and could not come to the Court due to eye vision problems.

(3.) Heard both sides.