ROSHAN LAL Vs. CHARANJI LAL JAIN AND OTHERS

JUDGEMENT

(1.) By order dated 16th December, 1981, I had appointed an Advocate of this Court as a Local Commissioner to go to the spot and find out if Pushap Chander Jain was carrying on any manufacturing or industrial process in the industrial premises No. S/207, Industrial Area, Jullundur City, or was lying locked for several years as contended by the counsel for the decree -holder.

(2.) The Local Commissioner visited the premises on 17th December, 1981, and has submitted his report. The Local Commissioner recorded the statements of the persons carrying on industry or residing in the vicinity of the premises in dispute who are as follows : - -

(3.) Mohinder Singh partner of M/S Indian Tool Corporation, S -180, Industrial Area opposite Ramko Engineering Works, S -208, Industrial Area, Jullundur.