AVVARU SANKARA RAO Vs. ANNAPUREDDY PADMAVATHI

JUDGEMENT

(1.) This Civil Revision Petition is filed questioning the legality and correctness of the orders dtd. 17/3/2025 passed in I.A.No.47 of 2024 in O.S.No.14 of 2015 by the learned Junior Civil Judge, Vinukonda.

(2.) The Civil Revision Petitioner is the petitioner/defendant no.1, respondent no.1 is respondent no.1/ plaintiff and respondent no.2 is the respondent no.2/defendant no.2 in I.A.No.47 of 2024 in O.S.No.14 of 2025 on the file of the Court of the learned Junior Civil Judge, Vinukonda.

(3.) In the suit filed by respondent no.1/plaintiff for permanent injunction vide O.S.No.14 of 2015, the defendant no.1 therein filed I.A.No.47 of 2024 under Order-26, Rule-9 CPC to appoint an Advocate Commissioner to note down the physical features in and around the suit schedule property. The respondent no.1/plaintiff resisted the same by filing counter contending that the petition has been filed after long gap of 10 years and has been filed without assigning any sufficient reason and further the issue involved in the suit is whether the plaintiff is in possession of the suit or not at the time of filing of the same, which has duly been proved by the plaintiff. The petition is devoid of merits and the same has been filed only to drag on the proceedings.