K.SHIVAJI Vs. MAHAREDDY RAM REDDY

JUDGEMENT

(1.) The present Civil Revision Petition is filed by the petitioner/ 1st defendant under Article 227 of the Constitution of India, aggrieved by the order, dtd. 14/9/2021, passed in I.A.No.254 of 2021 in I.A.No.47 of 2021 in O.S.No.40 of 2021 on the file of the I-Additional Junior Civil Judge, Mahabubnagar, wherein and whereunder an application filed under Order 26 Rule 9 read with Sec. 151 of C.P.C. seeking appointment of an advocate-commissioner to locate the suit schedule property on the spot considering the boundaries mentioned in the sale deeds filed in the present suit and O.S.Nos.35 of 2021, 42 of 2021 and 43 of 2021, was dismissed.