SYED MANNAN Vs. V.HEMALATHA

JUDGEMENT

(1.) Aggrieved by the order dated 10.8.2018 passed in I.A.No.704 of 2018 in L.G.O.P.No.776 of 2003 on the file of the Court of the VIII Additional District Judge, Ranga Reddy District, wherein and whereby the application filed for appointment of advocate commissioner to inspect the property in possession of the respondent as is claimed and to make measurements of plots commencing from Plot No.557 onwards up to Plot No.569-1/A, was dismissed.

(2.) The case of the petitioner is that he is claiming the property in Plot No.568/1-A admeasuring 200 sq. yards and the respondent claims 529.99 sq. yards in plot No.567 and 568 of the same layout. It is the further case of the petitioner that the respondent is holding land more than her entitlement inasmuch as it is the claim of the respondent that she has purchased land in Plot No.567 and 568 admeasuring 529.99 sq. yards, which is covered by a registered sale deed with specific boundaries.

(3.) The respondent filed her counter opposing the claim of the petitioner stating that earlier seeking the same relief the petitioner has filed a similar application and that petition was dismissed. She further submitted that the case property is a non-existing one and prayed to dismiss the petition.