RAJINDER SINGH Vs. RAN SINGH AND OTHERS

JUDGEMENT

(1.) As per report of the Registry, respondents No. 2 to 8 stands duly served. However, none has entered appearance on their behalf. Hence, they are proceeded against ex-parte.

(2.) By way of this petition, petitioner has challenged order, dated 16th August, 2017 (Annexure P-5), passed by learned trial Court vide which an application, filed by the present petitioner under Order 26 Rules 9 and 10-A of the Civil Procedure Code, stands dismissed. By way of the said application, so filed before the learned trial Court, it was prayed that revenue expert be appointed to prepare excerpt and to report the history of land as per pedigree table, in view of the fact that it was not possible for the plaintiff to do and in the absence of the same, plaintiff was not in a position to prove his case.

(3.) From the documents, appended with the petition, it is apparent that this application was opposed by the non applicant(s) before the learned trial Court.