SUBE SINGH Vs. BHUP SINGH

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioner-defendant against the order dated 10.02.2016, passed by the learned Civil Judge (Junior Division), Mahendergarh, whereby the application moved by respondent-plaintiff for demarcation of the suit land through GPS system has been allowed.

(2.) Learned counsel for the petitioner contended that in fact the demarcation was already carried out. The pucca points were not available. He contended that demarcation was not even possible through GPS system as there is abadi. He further contended that in the impugned order, the learned trial Court has mentioned that the parties had agreed for demarcation through GPS system. In fact the petitioner never agreed for the same. Even an application has been filed by the petitioner for recalling the order and the same is pending before the learned trial Court.

(3.) I have duly considered the aforesaid contentions.