VEMUNANDANA RAMAKRISHNAM RAJU Vs. DARLA SRINIVAS

JUDGEMENT

(1.) The petitioner herein is the defendant in O.S. No. 89 of 2014 on the file of the learned III Additional District Judge, Bhimavaram, West Godavari District. The respondent herein filed the said suit for recovery of an amount of Rs. 24,58,000/ - from the petitioner herein. In the said suit, the Court suo moto appointed an Advocate Commissioner to mark the documents and record the evidence of plaintiff, by its order dated 16.07.2015. Challenging which, the present Civil Revision Petition was filed.

(2.) The relevant portion of the order reads as under:

(3.) Order 26 of the Code of Civil Procedure (for short, 'the Civil P.C. ') deals with commissions. Rule 1 of the said Order reads as follows: