VEMURI HITLAR RAO Vs. VEMURI JAYARAM PRASAD

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioners.

(2.) This Civil Revision Petition is directed against the order, dated 1-8-2005, passed by the Senior Civil Judge, Avanigadda, allowing the application LA. No.320 of 2005 in O.S. No.38 of 2005, filed under Order 26 Rule 9 of the Code of Civil Procedure seeking appointment of an Advocate-Commissioner to note down the physical features of the suit schedule property and also to note down whether there is any boundary bund in between the plan submitted by the petitioner (plaintiff) and plaint schedule property in an extent of Ac.2-28 cents.

(3.) The petitioners are defendants and respondent is plaintiff in the suit. The suit is filed for specific performance of an agreement of sale, dated 8-3-1991, and for permanent injunction.