ARVIND DIWAN Vs. PARMA NAND

JUDGEMENT

(1.) Heard and gone through the record.

(2.) This appeal is directed against the judgment and decree, dated 7.3.2009, of learned Additional District Judge, Fast Track Court, whereby, appeal filed by the appellants-plaintiffs, has been dismissed.

(3.) Learned counsel, representing the appellants, submits that the learned first Appellate Court had appointed a local commissioner, who submitted his report, but the same was set aside and thereafter, the local commissioner was directed to Whether reporters of the local papers may be allowed to see the judgment? submit a fresh report, keeping in mind the observations made in the order, setting aside the earlier report, but, without waiting for fresh report, the appeal has been disposed of.