THOMAS JOHN Vs. PETER DIAS

JUDGEMENT

(1.) This memorandum of appeal is filed under Sec. 96 of CPC assailing the order passed in I.A.No.23 of 2017 in O.S.No.146 of 1999 dtd. 17/7/2018 by XII Additional Senior Civil Judge (FTC), City Civil Court at Secunderabad.

(2.) Appellant is the respondent defendant and respondent is the petitioner plaintiff in I.A.No.23 of 2017 in O.S.NO.146 of 1999.

(3.) Respondent petitioner has filed I.A.No.23 of 2017 in O.S.NO.146 of 1999 under Order XX Rule 12 read with Sec. 151 of CPC praying the Court to appoint an advocate commissioner to ascertain the quantum of rents prevailing in the plaint schedule vicinity and pass such other order as the Court may deem fit and proper. The schedule of the property is ground floor premises bearing plot No.68 admeasuring plinth area of 1510 sq.ft., in a building known as 'Marliz' situated at Paiga Colony SP road Secunderabad, with specific boundaries.