S SINGA REDDY Vs. K RAMACHANDRA

JUDGEMENT

(1.) Heard Sri V.R.Reddy Kovvuri, the Counsel representing the revision petitioners and Sri Defendant.Kodandarami Reddy, the Counsel representing the respondent.

(2.) The matter is coming up for admission. This Court ordered notice before admission on 20-09-2005 and interim stay was granted for a limited period. In view of the fact that the Counsel entered appearance on behalf of the respondent - plaintiff, the C.R.P. itself is being disposed of finally.

(3.) The petitioners, the defendants in O.S.No.141/2002 on the file of Junior Civil Judge, Lakkireddipalle, filed I.A.No.284/2005 in O.S.No.141/2002 for appointment of Commissioner for the purpose of measuring and locating S.No.277 and suit schedule property as per boundaries with the assistance of Mandal Surveyor, Galiveedu and file his report along with sketch and photos if necessary, in the interest of justice. The said application was resisted by respondent - plaintiff by filing a counter and the learned Judge after recording certain reasons dismissed the said application. Aggrieved by the same, the present C.R.P. is preferred.