DUGGEMPUDI BALA SHOW REDDY Vs. DURGAMRAJU NARASIMHA RAO

JUDGEMENT

(1.) This civil revision petition is filed to set aside the order dtd. 8/12/2015 passed in I.A.No.1045 of 2015 in O.S.No.16 of 2009 on the file of the learned I Additional District Judge, Warangal, wherein and whereby, the application filed under Order XXVI Rule 9 and 10 read with Sec. 151 of the Code of Civil Procedure (for short "CPC") by the revision petitioners was dismissed.

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents. Perused the record

(3.) Respondent Nos.3 to 5 - Plaintiffs filed suit in O.S.No.16 of 2009 before the I Additional District Judge, Warangal for declaration of title and perpetual injunction against the defendants i.e. respondents 1 and 2 and the revision petitioners herein. The trial in the suit was also completed and the matter is posted for arguments. While so, the revision petitioners filed an application under Order XXVI Rule 9 and 10 read with Sec. 151 of CPC to appoint an advocate commissioner to note down the physical features and for localization of the schedule property with boundaries, since they are disputing the description of the boundaries in their written statement.