G NAGABHUSHANAM Vs. T ESWARAMMA

JUDGEMENT

(1.) THE three revisions are filed by the defendant in O. S. No. 214 of 2005.

(2.) THE respondent filed the suit, against the petitioner, for the relief of perpetual injunction, in respect of the land in Sy. Nos. 930 and 931 of Chinnachowk Village of Kadapa District. The petitioner filed I. A. No. 343 of 2007, under Order XXVi Rule 9 CPC with a prayer to appoint an Advocate Commissioner, to measure the suit schedule property as well as the neighbouring land in Sy. Nos. 1043 and 1044, with the help of Mandal Surveyor. The I. A was allowed on 3. 11. 2007.

(3.) IN pursuance of the directions issued by this Court in C. R. P. No. 5589 of 2007, the trial Court passed an order dated 11. 4. 2008, restricting the measurement, only to the extent of the plaint schedule property. C. R. P. (sr) No. 24802 of 2008 is filed against the said order.