Raj Mohan Singh, J. - (1.) Petitioners have challenged order dated 23.08.2016 passed by Civil Judge (Junior Divison), Talwandi Sabo vide which application for appointment of Local Commissioner filed by the petitioners-defendants was dismissed.
(2.) Plaintiffs filed a suit for possession in respect of 1 kanal, 7 marlas of land allegedly in unauthorized possession of the defendants. Land of the defendants is adjoining to the suit land. Encroachment was alleged for which suit for possession was filed.
(3.) The suit was contested by the defendants on all counts. Defendants claimed that the suit was filed on the basis of false demarcation report. Defendants claimed themselves to be owner in possession of the suit land.;