KAILASH CHANDRA DIXIT Vs. KELI DIXIT

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner.

(3.) The petition has been filed by the petitioner challenging the order dtd. 11/5/2022 in C.S. No.321 of 2016 passed by the learned Civil Judge (Sr. Division), Salipur rejecting the prayer made in a petition under Order 39, Rule-7 of the Civil Procedure Code filed by the defendant nos.1 to 3 praying therein to depute a Pleader Commissioner to inspect the spot and ascertain the real fact relating to Plot No.1286.