LINGALA VENKANNA Vs. PALNATI YUGENDHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri J Venkateshwar Reddy and learned counsel for respondents Sri M Roopender.

(2.) The parties are referred to as arrayed in the suit. The suit is filed praying to grant decree of perpetual injunction. Plaintiff filed I.A.No.153 of 2021 under Order 39 Rules 1 and 2 of C.P.C. to grant temporary injunction. The trial Court by order dtd. 2/3/2021 granted temporary injunction. At this stage first defendant filed I.A.No.295 of 2021 in I.A.No. 153 of 2021 under Order 26 Rule 9 of Civil Procedure Code.

(3.) By order dtd. 2/7/2021, the Court of II Additional Junior Civil Judge, Warangal allowed I A No. 295 of 2021 and Advocate Commissioner was appointed to locate whether the suit schedule property is in survey number 124 or in survey number 121 of Bheemaram village, to demarcate the boundary line between the land in survey numbers 121 and 124 and to note the measurements of encroachment of land in survey No.121. This revision is preferred by plaintiff against the order in I A No. 295 of 2021.