DASARI GOVARDHANAMMA Vs. PATNAM RAMULAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the propriety and legality of the order dtd. 20/1/2022 in I.A.No.112 of 2021 in O.S.No.32 of 2021 on the file of the I Additional Junior Civil Judge, at Gadwal.

(2.) For the sake of convenience the parties are referred to as they are arrayed in the suit before the Lower Court.

(3.) The defendants filed I.A.No.112 of 2021, under Order 26 Rule 1 and 9 read with Sec. 151 C.P.C. seeking appointment of an Advocate Commissioner for demarcating boundaries and noting the physical features of the plaint schedule property with the help of Revenue Inspector of Gadwal (Rural) and Deputy Inspector of Survey (Jogulamba) Gadwal District. The plea taken in that petition is that the extent of plaint schedule land as per the pattedar passbooks of the plaintiffs varies with the extent shown in the plaint schedule and as such the identity of the suit land is in dispute and the plaintiff wrongly showed boundaries in the plaint schedule and so it is necessary to appoint an Advocate Commissioner for demarcation of the boundaries of the plaint schedule land and to note down the physical features of the lands.