YELAVARTHY DEVENDRA PRASAD Vs. AVVA PUSHPA LATHA

JUDGEMENT

(1.) This Civil Revision Petition is directed against orders in I.A.No.67 of 2018 in O.S.No.326 of 2004 of the Court of learned II Additional Senior Civil Judge, Vijayawada, dated 08.11.2018.

(2.) The first plaintiff in the suit is the petitioner. The defendants in the suit filed I.A.No.67 of 2018 under Order XXVI Rule 4 CPC read with 141 CPC to appoint an advocate commissioner to examine the third defendant Smt.Garikapati Jayalakshmi, W/o.Koteswara Rao and to record her evidence.

(3.) The suit in O.S.No.326 of 2004 is filed for relief of declaration that the petitioner is the absolute owner of the plaint schedule property and for permanent injunction restraining the respondents 2 to 6 from in any way interfering with peaceful possession and enjoyment of plaint schedule property.