BHAG CHAND Vs. RAMCHANDER

JUDGEMENT

(1.) Petitioner has filed this revision petition against the order dated 15.09.2016 passed by Additional Civil Judge (Senior Division), Narwana, vide which application filed by the plaintiffs/respondents for appointment of Local Commissioner was allowed.

(2.) The issue involved before this Court is whether the order granting the prayer for appointment of Local Commissioner or refusal thereof is revisable in nature.

(3.) It is a settled position that no party can be allowed to take recourse to the process of the Court for collecting evidence. The order rejecting prayer for appointment of Local Commissioner is not revisable in view of ratio of law laid down in Harvinder Kaur and another v. Godha Ram and another, 1979 AIR (Punjab) 76; M/s Mohinder Kumar Rajinder Parkash Dalmir Singh alias Dalmira and Mangal Singh and another v. Piara Lal, 1971 PLR 531 and Pritam Singh and anr. v. Sunder Lal and ors., 1990 PLJ 418.