SUKHVIR SINGH Vs. HARBANS KAUR

JUDGEMENT

(1.) Petitioner has assailed the order dtd. 16/2/2016 passed by Civil Judge (Junior Division), Malerkotla vide which application for appointment of local Commissioner for demarcation of disputed property in the application under Order 21 Rule 32 CPC was dismissed.

(2.) Petitioner filed an application under Order 21 Rule 32 CPC on the ground that the respondents have encroached upon some portion of the suit property which was held to be in possession of the applicant in the judgment and decree dtd. 13/8/2003.

(3.) In order to ascertain factual position, indulgence of the Court was sought for appointment of local Commissioner for demarcating the suit property.