GAJENDER SINGH SON OF LATE SHRI BAL BAHADUR SINGH Vs. HAMENDER SINGH SON OF LATE SHRI BAL BAHADUR SINGH

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties. By order dated 21.10.2011, the learned executing Court has directed the appointment of a local commissioner to conduct the partition in terms of the judgment and decree of the learned Appellate court passed on 27.9.2003. What I find from the order is that the local commissioner for valuation of the superstructure has not been appointed. The decree directs that after the ascertaining the market value of the super structure the Court shall direct the appellant to file the requisite court fee. The decree reads: Whether Reporters of Local Papers may be allowed to see the judgment? Yes.

(2.) A direction is issued to the learned trial Court to ensure that the local commissioner for valuation of the property which is superstructure in this case be appointed and direction is also issued to the respondents /decree holders herein to pay the requisite court fee. The case shall proceed thereafter. Petition disposed of. All pending applications also stand disposed of.