JAYANTI KUER Vs. LAXMICHAND UPADHYAY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS application is directed against the order dated 3.2.99 passed by the learned Subordinate Judge find, Nalanda appointing a pleader Commissioner on the application filed by the plaintiffs-opposite party.

(3.) IT appears that in the suit plaintiffs filed a petition praying therein to appoint a Pleader Commissioner to ascertain as to who has constructed the property in dispute and who is in possession thereof.