V P BHANDARI Vs. KAILASH SOOD

JUDGEMENT

(1.) THE plaintiff/petitioner has filed the present petition against the order passed by the learned trial Court dismissing the application under Order 26 Rule 9 C.P.C., for appointment of a Local Commissioner.

(2.) I have heard the learned counsel for the parties and have gone through the record of the case.

(3.) ANY observations made while disposing of this petition, shall not be construed by the learned trial Court as an opinion expressed on the merits of the case.