SANT LAL JUNEJA Vs. DES RAJ

JUDGEMENT

(1.) THE petitioner has challenged the order of Subordinate Judge I Class, Rohtak whereby the court has ordered for appointment of local commissioner to determine the portion of the suit land which forms part of khasra number 11713/2468.

(2.) BRIEFLY quoted, the plaintiffs filed a suit for permanent injunction restraining the defendants from interfering in their possession and also from alienating the same in any manner, claiming ownership thereof by way of adverse possession.

(3.) THE defendants put in appearance and claimed themselves to be the owners of a part of the suit land. Admittedly, both the parties led evidence and even the arguments had been concluded on 17-9-1990. It is only on 22-9-1990 that an application under Order 18 Rule 17-A CPC seeking permission to lead evidence was filed by the defendants which has been decided vide the impugned order