REGENT COMPUTRONICS PVT. LTD.

SHAM LAL Appellant

V/S

Sumitra Devi And Others Respondents

Referred Judgements :-

HARVINDER KAUR V. GODHA RAM [REFERRED TO]
SURYA DEV RAI V. RAM CHANDER RAI [REFERRED TO]
DALIP KUMAR V. AMARJEET SINGH [REFERRED TO]
GANPAT V. SATVIR [REFERRED TO]
SMT. ULFAT V. HARDEEP SINGH [REFERRED TO]
SUMER CHAND JAIN V. VISHNU BHAGWAN MANGLA [REFERRED TO]
BANARSI DAS V. SARDHA RAM [REFERRED TO]
RAN SINGH V. JAGIR SINGH [REFERRED TO]
ROSHAN LAL V. JAI SINGH [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RAJIV KUMAR BATRA VS. KASHMIRI LAL SIKA [REFERRED TO]
BANT SINGH ALIAS BALWANT SINGH VS. RAGHUBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Present petition is challenge to the order dated 17.4.2015, passed by learned Civil Judge (Junior Division), Bilaspur, whereby application for appointment of Local Commissioner, having been filed by defendants No. 2 to 4, was dismissed in a suit for possession of land.

(2.) Learned counsel for the petitioner submitted that the Court below has not considered the correct facts because intention of the petitioner was just to assist the Court to arrive at factual decision and demarcation report was necessary in that regard by way of appointment of Local Commissioner. But the Court below dismissed the said application.

(3.) Learned counsel for the respondent submitted that the present petition against order dated 17.4.2015 is not maintainable in view of the judgment rendered by the Division Bench of this Court in Harvinder Kaur and another Vs. Godha Ram and another, 1979 PLJ 562 .

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SHAM LAL Vs. SUMITRA DEVI AND OTHERS

Referred Judgements :-

JUDGEMENT

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