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Judgment
2 paragraphs · 147 wordsSwatanter Kumar, J.—The present revision petition is directed against the order dated 31.10.1998 vide which the learned trial court has declined to appoint a Local Commissioner on the request of the applicant-plaintiff.
Learned counsel appearing for the respondents relies upon the judgment of Division Bench of this Court in the case of Smt. Harvinder Kaur and Anr. v. Godha Ram and Anr.1979 P.L.J. 562, wherein it has been held that the order declining to appoint a Local Commissioner is not revisable. Further more, the bare reading of the order clearly shows that the neither any right of the parties has been determined nor any serious prejudice is being caused to the applicant by dismissal of the present application. Every interlocutory order passed in a suit per se cannot be revisable until and unless it falls with the restricted scope of revisional jurisdiction of this Court. Dismissed.