CHARAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The application moved by the petitioner/plaintiff under Order 26 Rule 9 of the Code of Civil Procedure (CPC), seeking appointment of Local Commissioner for ascertaining the age of apple plants statedly growing over the suit land, has not found favour with the learned Trial Court. Aggrieved, the petitioner has filed the instant petition.

(2.) Facts:-

(3.) Contentions:-