DURGA PRASAD Vs. MANJU SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Ms. Rama Goel, learned counsel for the respondents.

(2.) The petitioners, by means of the present writ petition, have assailed the order dtd. 22/2/2022 passed by the Civil Judge (Junior Division), Jhansi in Original Suit No.69 of 2007, by which the application of the petitioners being application No.493D for summoning the Survey Commissioner with 'Guniya and Prakar (Compass)' to demonstrate the procedure before the Court as to how he had measured the property in question during survey has been rejected and the order dtd. 22/3/2022 passed by the District Judge, Jhansi in Civil Revision/Misc. Case No.35 of 2022 affirming the order passed by the trial Court dtd. 22/2/2022.

(3.) The petitioner no.1 instituted an Original Suit No.69 of 2007 (Durga Prasad Vs. Smt. Manju Singh and another) praying for cancellation of sale deed dtd. 22/3/2007 in respect of plot No.675/6 and permanent injunction restraining the respondents from interfering with the peaceful possession of the petitioners in the property in dispute.