SMT. ULFAT Vs. HARDEEP SINGH

JUDGEMENT

(1.) Application is allowed subject to all just exceptions. Civil Revision No. 4651 of 20111. The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order, dated 27.5.2011, Annexure P3, passed by learned Civil Judge, Junior Division, Kurukshetra, vide which application filed by Petitioner-Defendant under Order 26 of the Code of Civil Procedure for appointment of Local Commissioner was dismissed.

(2.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.

(3.) Briefly stated, the present suit has been filed by Respondent-Plaintiff on the ground that he is in actual physical possession as owner of the property in dispute and hence, he sought decree for permanent injunction restraining present Petitioner-Defendant from interfering in his possession.