BALJIT KAUR Vs. TEHAL SINGH

JUDGEMENT

(1.) By way of this revision petition under Article 227 of the Constitution of India by petitioner Baljit Kaur through her attorney Nirmal Singh has sought to set aside the order dtd. 2/4/2022 (Annexure P-7) passed by the learned Civil Judge, Junior Division, Phillaur, whereby, an application for appointment of the Local Commissioner stands dismissed.

(2.) Heard Mr. Aman Dhir, Advocate for the petitioner and perused the records.The present petitioner then plaintiff had filed a suit for permanent injunction directing the defendants to vacate the street after removing the obstruction thereon in the property duly described and depicted in the head note of the plaint.

(3.) The primary grounds in the plaint was that she was owner of the property detailed in her pleadings and that street leads to her house for the purpose of ingress and outgress and which is only street which has been illegally and forcibly obstructed by the respondents by parking a trolley in the street.