KYAMA VENKATESHWARLU Vs. A.SUSHMA

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order of the learned Junior Civil Judge at Kalwakurthy in I.A.No.1381 of 2021 in I.A.No.1100 of 2021 in O.S.No.436 of 2021, dtd. 16/4/2024, wherein, petition filed under Order 26, Rule 9 r/w 151 of CPC for appointment of an Advocate Commissioner to investigate the physical features of the suit schedule land within the limits of Ulapara Village, Vongur Mandal, has been dismissed. .

(2.) Heard Sri T.L.Krishna Prasad, learned counsel for the revision petitioner/defendant No.3, Sri K. Venumadhav, learned counsel for respondent No.1/plaintiff and Sri Sangem Srinivas Reddy, learned counsel for the respondent No.2/defendant No.1.

(3.) The background facts giving rise to the filing of the revision petition are that respondent No.1 filed suit in O.S.No.436 of 2021 before the learned Trial Court seeking permanent injunction with respect to suit schedule property consisting of agricultural land in Sy.No.60/EE1 to an extent of Ac.2.00 Gts., situated in Ulpara Village, Vongur Mandal, Nagarkurnool District appended on the East by Vadike (Rain water channel), West: Land of J. Bondaiah, North: Land of P. Krishna Reddy and South: 20 ft. Bandla Bata (Cart way). In said suit, I.A.No.1100 of 2021 was filed seeking temporary injunction. In said I.A, the present I.A under revision is filed by the respondent No.1 with prayer as follows: