NACHHATAR SINGH Vs. PREM SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner has assailed order dated 26.11.2015 passed by Civil Judge (Jr. Divn.) Rajpura, whereby application moved by the defendants for appointment of Local Commissioner was allowed.

(2.) Land of the plaintiffs is situated adjacent to the lands of the defendants as well as gair mumkin pahi bearing khasra No.156(2-2) which is the only passage which leads to the land of the defendants, as claimed by the defendants.

(3.) Defendants claimed that the plaintiffs are the wrongdoers and they have encroached upon the land of the defendants and have also encroached upon the land compromised in aforesaid khasra No.156(2-2) which is gair mumkin pahi and belongs to the Gram Panchayat.