RAM UJAGAR Vs. KAILASHA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of instant writ petition, the Petitioners have assailed the order dated 20.9.2006 passed by the District Judge, Unnao in Civil Revision No. 139 of 2006 and the order dated 30.8.2006 passed by the Civil Judge (Junior Division), North, Unnao in Regular Suit No. 225 of 1992, as contained in Annexure Nos. 1 and 2, respectively, to the writ petition.

(3.) Undisputed facts are that husband of opposite party No. 1, namely, Raja Ram and father of the opposite parties Nos. 2, 3 and 4 had filed a suit for permanent injunction, which was registered as Regular Suit No. 225 of 1992. Petitioner/Defendants contested the suit by filing written statement. During the pendency of the suit, an application for issuance of Commission was moved by the: private/opposite parties, in which, a Survey Commissioner was appointed by the Trial Court for making inspection. After inspection, the Survey Commissioner submitted a report, to which objections were filed by the Petitioners. The Trial Court, after rejecting the objections, confirmed the Survey Commissioner's report vide order dated 29.9.1999.