PARAMJIT SINGH Vs. KANTA DEVI AND ANOTHER

JUDGEMENT

(1.) Petitioner has assailed the order dated 24.09.2018 passed by the Addl. Civil Judge (Sr. Divn.) Garhshankar vide which application for appointment of Local Commissioner was dismissed.

(2.) Brief facts of the case are that the plaintiff filed a suit for permanent injunction for restraining the respondents/defendants from interfering into the lawful and peaceful possession of the plaintiff over the suit property as detailed in the head note of the plaint bearing Khata No.3411/3875, Khasra No.34/12/1/1/3/2.

(3.) The suit was contested by the defendants by way of filing written statement, wherein the suit property was denied to to be constituted in the aforesaid Khasra No.34/12/1/1/3/2, rather it was claimed that the suit property was situated in Khasra No.34/12/1/1/1 and 12/1/1/2.