GATTI UMAMAHESWARA RAO Vs. JARAJANA SIMHACHALAM

JUDGEMENT

(1.) The learned Counsel for the revision petitioner reports that notices have been served and that he filed a memo with acknowledgments in the Registry in proof of service of notices. No appearances has been made on behalf of the respondents.

(2.) This revision petition is directed against the order said to have been passed in IA No.865 of 1996 in OS No.39 of 1996 on the file of the District Munsif (Junior Civil Judge) at Rajam. The revision petitioner herein is the 1st plaintiff and the 1st respondent in the said IA. Respondents 1 to 8 herein are the defendants in the suit and the petitioners in the said IA.

(3.) It would appear that the said 1A No. 865 of 1996 was filed for appointment of Commissioner to localise and determine the boundaries of Survey Nos.21-1 and 21-1B or in Survey No. 14 of Santhakaviti village. Advocate Commissioner was accordingly appointed.