K KANNAIAH Vs. S DESAMMA

JUDGEMENT

(1.) These two revisions are filed by the same petitioners, but in relation to different sets of proceedings.

(2.) Petitioners are residents of a hamlet of a village, by name NasanoorofPutturMandal, Chittoor District. On finding that their hamlet is not connected to the main village, they made efforts to get a road laid, at a programme conducted by the Government, in or about June or July 2002.

(3.) Apprehending that the petitioners and other villagers would lay road over their lands, without acquiring the same or without payment of compensation, the respondents herein filed O.S.Nos. 135 and 136 of 2002, in the Court of Principal Junior Civil Judge, Puttur, for the relief of perpetual injunction, against the petitioners. They also filed applications, being I.A.Nos.510 and 529 of 2002, under Order 39 Rules 1 and 2 C.P.C., in the respective suits. The trial court is said to have appointed an Advocate-Commissioner, to note the physical features of the suit schedule lands. An inspection was conducted by the Commissioner, and it was reported that no read was laid, as on that date, across the land.