JASWANT SINGH Vs. RAM SINGH
LAWS(P&H)-2016-2-243
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 10,2016

JASWANT SINGH Appellant
VERSUS
Ram Singh And Others Respondents

JUDGEMENT

- (1.)Present petition is challenge to the order dated 8.9.2014, passed by learned Civil Judge (Junior Division), Narnaul, whereby application for appointment of Local Commissioner, filed by the petitioner/defendant No. 1, was dismissed.
(2.)Learned counsel for the petitioner submitted that main suit for permanent injunction was filed by respondent No. 1-Ram Singh. During pendency of the litigation, petitioner filed an application for appointment of Halqa Girdawar as Local Commissioner for the demarcation of the boundaries of three villages. However, the said application was dismissed by the Court below on the ground that demarcation report of the suit property is already available on the file.
(3.)Learned counsel for the petitioner submitted that the demarcation report, already made available on the file, was refused to be signed by the defendants and the same was objected to by them. However, the demarcation has not been done in accordance with law and as such the impugned order is liable to be set aside.


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