NEERATI SWAPNA Vs. GUNDETI NARENDAR

JUDGEMENT

(1.) The present Civil Revision Petition (CRP) has been filed against an order dtd. 5/6/2025 passed by the learned Principal District Judge, Warangal ('Trial Court') in I.A.No.462 of 2025 in O.S.No.274 of 2019 filed by the respondent/plaintiff.

(2.) The petitioners before the Court are the defendants in the Suit filed by the respondent/plaintiff for specific performance of an Agreement entered into between the parties for the suit schedule land and for a direction on the defendants to register the suit schedule land in favour of the plaintiff.

(3.) The respondent/plaintiff filed an I.A. in the Suit for appointment of an Advocate Commissioner for measuring the existing physical features of the suit schedule land with the help of a technical person.