REDDYSHETTY SRIHARI Vs. SURINENI CHAKRADHAR RAO

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the Order passed by the Senior Civil Judge, at Medak in I.A.No.292 of 2022 in OS No.17 of 2023 (Old Suit No.54 of 2021), dtd. 19/6/2025.

(2.) Petitioners are the respondents, and the respondent is the petitioner in I.A.No.292 of 2022 filed under Order 26 Rule 9 r/w Sec. 151 of Civil Procedure Code, 1908 to appoint an Advocate Commissioner for identification of the suit schedule land i.e., Sy.No.125/E3 situated at Gangapur Village of Haveli, Ghanpur Mandal, Medak District.

(3.) Learned counsel for the petitioners-respondents submits that the Court below failed to appreciate the pleadings of the plaint, petition and written statement and misinterpreted the orders of the High Court in CRP No.2136 of 2022. Appointment of Advocate Commissioner to identify the suit schedule property amounts to collection of evidence and the respondent-petitioner purchased the land by way of simple sale deed, which does not disclose any boundaries to the property, the said document is regularised after a period of 12 years, and the appointment of Advocate Commissioner petition is a premature one.