OM PARKASH Vs. RAM KUMAR

JUDGEMENT

(1.) By this petition, the petitioner challenges the order passed by the learned Civil Judge (Junior Division), Faridabad, dated 06.10.2016, by which the objections filed by the petitioner against the report of the local commissioner appointed by that court for the purpose of demarcation of the suit property, has been dismissed.

(2.) It has been held by that court that firstly, the objection being that the demarcation was not undertaken from the correct side, i.e. the Eastern side, was not an objection that could be accepted because when the local commissioner had agreed to demarcate the suit property from that side, the petitioner, i.e. the plaintiff in the suit, did not accept that.

(3.) Other than that, it has been stated in the order that in any case if the objections were to be filed by either party, they could only be considered after the cross-examination, if any, of the local commissioner.