NATHOLI Vs. SAMAI SINGH AND ORS

JUDGEMENT

(1.) Defendant No. 1 has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 14.11.2009, Annexure P/1 passed by learned Civil Judge (Junior Division), Faridabad thereby allowing application Annexure P/2 moved by respondents No. 1 and 2 - plaintiffs for appointment of Local Commissioner. Accordingly, Mr. Himanshu Singhal, Advocate has been appointed as Local Commissioner to visit the suit property and to report about the existing state of affairs.

(2.) The dispute between the parties is regarding existence of a passage. The plaintiffs claim that there is passage in front of their house whereas defendants have denied the existence of the said passage.

(3.) I have heard Learned Counsel for the parties and perused the case file.