S.VANAJATHA Vs. P.PUSHPALATHA

JUDGEMENT

(1.) This revision petition is filed challenging the order dtd. 12/6/2024 passed in IA.No.939 of 2023 in OS.No.1043 of 2017 on the file of the XI Additional District and Sessions Judge, Rangareddy District, at LB.Nagar.

(2.) The petitioner herein is respondent/defendant and respondent herein is petitioner/plaintiff in IA.No.939 of 2023 in OS.No.1043 of 2017.

(3.) The respondent herein filed IA.No.939 of 2023 in the said suit under Order XXVI Rule 9 of Civil Procedure Code (for short 'CPC') with a prayer to appoint an Advocate Commissioner for the purpose of localization of land in Survey No.52/AA admeasuring Acs.2.36 guntas, situated at Nagireddypally Village, Maheshwaram Mandal, Ranga Reddy District, with the help of Assistant Director, Survey and Lands Records, Rangareddy District, and to direct the Advocate Commissioner to take photographs and videography of the execution of warrant. After hearing both sides, the trial Court allowed the said I.A., vide order dtd. 12/6/2024. Aggrieved thereby, this revision petition is filed.