Harish Tandon, J. - (1.) This revisional application is directed against an order No. 199 dated 26.02.2009 by which an application seeking permission to file an objection to the commissioner report and an application for marking the report filed by the commissioner as exhibit is disposed of.
(2.) The opposite party filed suit for declaration of their title and permanent injunction.
(3.) On the basis of an application filed by the petitioner for appointment of the commissioner to make local investigation as envisaged under order 26 Rule 9 of the Code of Civil Procedure, the commissioner was appointed. The commissioner hold the investigation and submitted a report to the court. The said report was accepted by the court on 29.08.1997.;