Rajbir Vs Net Ram and Others

High Court Of Punjab And Haryana At Chandigarh 29 Apr 2011 Civil Revision No. 2808 of 2011 (O and M)
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revision No. 2808 of 2011 (O and M)

Hon'ble Bench

Ram Chand Gupta, J

Final Decision

Dismissed

Acts Referred

Constitution of India, 1950 — Article 226, 227

Judgement Text

Translate:

Ram Chand Gupta, J.@mdashThe present revision petition has been filed under Articles 226/227 of the Constitution of India for setting aside

order dated 25.3.2011 passed by learned Additional Civil Judge, Senior Division, Palwal, vide which application filed by Petitioner-Plaintiff for

appointment of Local Commissioner has been dismissed.

2. I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by

learned trial Court.

3. Facts relevant for the decision of present revision petition are that a suit for permanent injunction was filed by Petitioner-Plaintiff on the plea that

wall shown by letters ""AB"" is a joint wall of the parties and Respondents be restrained from demolishing the same. Suit was contested by

Respondents-Plaintiffs. Issues were framed. Evidence was adduced by both the parties and the case was fixed for arguments, when an application

was filed on behalf of the Petitioner for appointment of Local Commissioner, which was dismissed by learned trial Court vide impugned order by

observing as under:

7. By way of filing the present application, applicant has requested for appointment of a local commissioner to visit the spot and to report about the

existing state of affairs. Perusal of case file reveals that the present suit is a simple suit for permanent injunction wherein Plaintiffs/applicants have

claimed that the wall `AB'' is the joint wall of the parties. Plaintiffs have alleged that Defendants want to demolish the first floor of the house of the

Plaintiffs located on the northern southern portion of the joint wall `AB'' and are threatening to demolish the joint wall `AB'' in dispute. On the other

hand Defendants have claimed that wall `AB'' is exclusively owned and possessed by them. Thus it is clear from the pleadings of the parties that

there is a dispute regarding the ownership of the wall in dispute `AB''. The fact regarding the ownership of the wall can be proved only by leading

substantial evidence. Both the parties have already concluded their evidence and now at this stage this Court considers that there is no need to

appoint any local commissioner for collecting report of existing state of affairs of wall in question. This Court also considers that report of LC is not

at all necessary for deciding the matter in controversy involved in the present case. Therefore, keeping in view the entire facts and circumstances,

this Court finds no merit in the application and same is hereby dismissed.

4. It has been contended by learned Counsel for the Petitioner that appointment of Local Commissioner is necessary for proper adjudication of the

case. However, sufficient reasons have been given by learned trial Court for not accepting the request of the Petitioner for appointment of Local

Commissioner. Moreover law is well settled that Court is not to collect the evidence for the parties. It was for the Plaintiff to prove that disputed

wall is a joint wall.

5. In view of the aforementioned facts, it cannot be said that any illegality or material irregularity has been committed by learned trial Court in

passing the impugned order or that a grave injustice or gross failure of justice has occasioned thereby, warranting interference by this Court.

6. Moreover, law has been well settled by Hon''ble Apex Court in Surya Dev Rai v. Ram Chander Rai and Ors. 2004(1) RCR (Civil) 147 that

mere error of fact or law cannot be corrected in the exercise of supervisory jurisdiction by this Court. This Court can interfere only when the error

is manifest and apparent on the face of proceedings such as when it is based on clear ignorance or utter disregard of the provisions of law and that

a grave injustice or gross failure of justice has occasioned thereby.

7. Hence, the present revision petition is, hereby, dismissed being devoid of any merit.

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