P. ESWARAIAH Vs. T.S. SAROJAMMA

JUDGEMENT

(1.) The present Civil Revision Petition is filed by the petitioners/plaintiffs under Article 227 of the Contitution of India, aggrieved by the order, dated 17.01.2017, passed in I.A.No.872 of 2016 in O.S.No.348 of 2016 on the file of the Additional Senior Civil Judge, Tirupati, wherein and whereunder an application filed under Order 26, Rule 9 of C.P.C. seeking appointment of an advocate-commissioner to note down the physical features of the schedule property; unlawful constructions made by the defendants in plaint 'A' and 'B' schedule properties and to take measurements of the constructions and file a report along with the sketch, was dismissed.

(2.) The facts in issue are as under:

(3.) After considering the rival submissions made, the trial Court dismissed the said petition. Challenging the same, the present Civil Revision Petition is filed.