JASWANT SINGH Vs. GURNEET KAUR AND OTHERS

JUDGEMENT

(1.) By this petition the petitioner challenges the order/reports dated 31.05.2018, 28.09.2016 and 17.08.2016 (Annexures P-13, P-10 and P-7 respectively).

(2.) Annexure P-7 is an order passed by the learned Civil Judge (Junior Division), Rajpura, on 13.07.2016, disposing of an application filed by respondent no.1 herein (also a defendant before the trial Court) seeking appointment of a revenue official as a local commissioner. A reply having been filed by the present petitioner to that application, the trial Court found that appointment of a local commissioner was necessary to determine the correctness of the contention raised by the applicant (respondent no.1 herein), to the effect that some trees in her land had been cut for her personal use, but with the plaintiff (present petitioner) claiming that the trees were standing on his land.

(3.) Consequently, to determine the factual position on the spot, the Halqa Kanungo, Ghannaur, was appointed as a local commissioner to visit the spot ad to determine as to from whose land the trees had been cut.