KANAGALA MUTYAVATH Vs. KANAGALA ANANTHA RAMULU

JUDGEMENT

(1.) This Civil Revision Petition has been filed invoking the provisions of Article 227 of the Constitution of India, aggrieved by the orders dtd. 16/9/2025 passed by the Principal Senior Civil Judge, Kothagudem, where under the I.A.No.3 of 2025 in O.S. No.167 of 2016 filed by the petitioners/defendants seeking appointment of an Advocate-Commissioner to conduct local investigation, survey, demarcation and to note down the physical features of the land to an extent of Ac.0-13 guntas in Sy.No.786 situated at Paloncha Town and Mandal, with the help of a Mandal Surveyor, was dismissed.

(2.) Revision petitioners herein are the defendants and respondents are the plaintiffs in the main suit. For the sake of convenience, the parties herein are referred to as they were arrayed in the suit in O.S.No.16 of 2016 before the trial Court.

(3.) The facts giving rise to filing of this civil revision petition briefly stated are;