SRIPATHI LAXMI DEVI Vs. BOJJA INDIRAMMA

JUDGEMENT

(1.) Aggrieved by the order dated 26.10.2018 passed in I.A.No.695 of 2017 in O.S.No.52 of 2015 on the file of the Court of the Principal Senior Civil Judge, Mahabubnagar, wherein and whereby the application filed by the defendant Nos.8 to 10 therein for appointment of advocate commissioner for making the spot inspection and for conducting survey of lands, was allowed.

(2.) Petitioner herein is plaintiff in the suit and respondent Nos.1 to 3 are defendant Nos.8 to 10 in the suit.

(3.) Respondent Nos.1 to 3 filed I.A.695 of 2017 before the trial Court stating that they filed a petition before the Tahsildar, Amangal Mandal for survey of land in Sy.No.1404, but the petitioner / plaintiff filed objection petition to stop the demarcation and fixing of boundaries for Sy.Nos.1404 and 1405 of Amangal Village and basing on the objection petition, the Tahsildar, Amangal Mandal issued an endorsement stating that the survey is being stayed till the disposal of the suit. They further submitted that the suit schedule property must be localized and be identified as to whether it comes in Sy.No.1404 and 1405 and unless and until the survey is conducted for both survey numbers, the real facts would not come to light.