SADABATHULA DASHARATHAM Vs. SHAIK SIRAJ AHMED

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the Order passed in I.A.No.302 of 2021 in OS No.9 of 2017 by the learned Junior Civil Judge -Cum- Judicial Magistrate of First Class, Korutla, Jagtial District in dismissing the application filed for appointment of Advocate Commissioner vide order dtd. 4/7/2022.

(2.) Petitioner is the plaintiff and the respondents are the defendant Nos.1 to 4 in the suit vide OS.No.9 of 2017.

(3.) Petitioner has filed I.A.No.302 of 2021 under Order 26 Rule 9 of Code of Civil Procedure, 1908, to appoint an Advocate Commissioner to fix the boundaries of suit Survey No.798 with the help of Mandal Surveyor or any other Superior Officer.