KANKANAMPATI KOTESWARA RAO Vs. YERRIBOINA NAGAIAHDIED

JUDGEMENT

(1.) The present C.R.P. is filed aggrieved by the order and decree dtd. 4/3/2025 passed in I.A.No.2211 of 2024 in O.S.No.312 of 2000 on the file of the Court of Principal Junior Civil Judge, Addanki wherein the application filed under Order XXVI Rule 9 of CPC to appoint an Advocate Commissioner to determine the survey number of the suit schedule property with the assistance of the Mandal Surveyor, Addanki was dismissed.

(2.) Petitioners herein are the plaintiffs and respondents herein are the defendants in the suit. For the convenience of this Court the parties were referred as they are arrayed in the suit.

(3.) The suit was filed by the plaintiffs for specific performance basing upon the agreement of sale deed dtd. 28/1/1988 and for permanent injunction against defendant Nos.2 to 7. Pending suit the plaintiffs also filed I.A.No.2211 of 2024 under Order XXVI Rule 9 of CPC for appointment of an Advocate Commissioner to determine the survey number of suit schedule property with the assistance of Mandal Surveyor, Addanki for impounding of the suit sale agreement dtd. 28/1/1988.