JOGINDER SINGH Vs. MANPREET KAUR KOHLI

JUDGEMENT

(1.) The petitioner is the defendant in a suit filed by his daughter-in-law Manpreet Kaur Kohli. She has sought an injunction against the petitioner and other members of the family restraining them from interfering in her peaceful possession over property bearing No. 78-A, Sidhu Colony, Patiala.

(2.) The petitioner filed an application under Order 26 Rule 9 CPC for appointment of Local Commissioner but the same has been rejected vide impugned order dated 19.10.2020 on the ground that factum of possession is a matter of evidence and parties have to prove the same. The Court cannot be asked to collect evidence for the parties.

(3.) Learned counsel for the petitioner has submitted that there is no property No. 78-A. There is only one property which is House No. 78, Sidhu Colony, Bhadson Road, Patiala and the plaintiff is also residing in the said house. Thus, the trial Court was in error in rejecting the application as the Local Commissioner was only required to determine this aspect.