RAJINDER KUMAR Vs. DAVENDER KUMAR SANGHI AND OTHERS

JUDGEMENT

(1.) The petitioner, Rajinder Kumar, who is the defendant in the civil suit before the trial court, has filed this revision petition under Article 227 of the Constitution of India for setting aside order dated 26.11.2010, passed by Additional Civil Judge(Senior Division), Narnaul, dismissing his application for the appointment of Local Commissioner.

(2.) The suit has been filed by the respondents-plaintiffs, Davender Kumar Sanghi and others, for possession of the shop in dispute and for directing the defendant to pay rent for the period mentioned therein. In the suit, the defendant filed application for the appointment of Local Commissioner in order to ascertain whether roof of the shop in dispute consists of lintel or "gatter patti". After going through the records, the learned trial court dismissed that application.

(3.) I have heard counsel for the petitioner.