PRITAM SINGH Vs. BAHADAR SINGH AND OTHERS

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioner against the order dated 23.05.2017 (Annexure P-5) passed by the Civil Judge (Jr. Divn.) Dera Bassi vide which application for appointment of Local Commissioner to demarcate the suit land was dismissed.

(2.) Brief facts are that the plaintiffs filed a suit for vacant possession of land measuring 60 sq. yards with defined dimensions mentioned in the headnote of the plaint. In the said suit, application under Order 26 Rule 9 Code of Civil Procedure read with Sec. 151 Code of Civil Procedure was moved for appointment of a Revenue Officer as Local Commissioner to visit and demarcate the land measuring 1 Kanal 8 Marlas comprised in Khewat No.111, Khatoni No.151 Khasra No.67//1/3(1-8).

(3.) The application was contested by the defendants on various counts by filing written statement.