HARI NARAIN SAH Vs. RAMJATAN SINGH

JUDGEMENT

(1.) Heard Shri Akhileshwar Prasad Singh, learned Counsel for the Petitioner, Shri D.K. Sinha, S.C.VI and Shri Ram Kumar Sharma, counsel for the O.P.

(2.) This application in revision is directed against the order dated 10.2.1994 passed by the Munsif, Aurangabad in T.S. No. 4 of 1994 whereby he passed an order for appointment of a second Pleader Commissioner for inspection and measurement of the suit land.

(3.) The Plaintiff O.P. filed a suit for permanent injunction against the Defendant Petitioner before the Munsif, Aurangabad for restraining the Defendant Petitioner from interfering with his peaceful possession over the suit land, bearing plot Nos. 708 and 709. The O.P. Plaintiff claimed title over the suit land on the basis of a judgment and decree passed in T.S. No. 92 or 1986 in his favour.