Vinod K.Sharma, J. - (1.) The present revision petition has been filed against the order dated 30.10.2004 passed by the learned Civil Judge (Jr. Divn.), Rupnagar, allowing the application filed by the defendant-respondent seeking direction to the plaintiff to allow the expert to inspect the property in dispute.
(2.) The plaintiff-petitioner had filed a suit for recovery of Rs. 2 lacs as damages against the defendant for constructing the house wrongly which rendered the building as weak and unsafe.
(3.) The defendant-respondent contested the suit and by way of counter-claim claimed a sum of Rs. 3600/- alongwith interest from the plaintiff towards payment due for the job undertaken by him.;