PRATAP SINGH Vs. JAGJEEWAN

JUDGEMENT

(1.) THIS appeal is filed by the defendants in the suit impugning the order dated 04.03.2013 by which the application under Order 39 Rules 1 and 2 CPC filed by the respondent herein, and plaintiff before the trial court, was allowed by directing status quo during the pendency of the suit. A Local Commissioner has also been appointed by the impugned order.

(2.) ON behalf of the appellant it is argued that the impugned order is not only wholly illegal and perverse in granting interim orders during the pendency of the suit, in fact the suit had to be dismissed on the principles laid down in Section 11 and Order 23 Rule 1 CPC in as much as various other suits/litigations with respect to the same suit property, which were filed by the respondent herein, were either withdrawn or dismissed. It is argued that the trial court noted this submission of the defendants/appellants in the impugned order, but, it did not at all consider the effect of dismissal/ withdrawal of the earlier litigations, and which barred the respondent from filing the present suit in which the interim order have been passed. Learned counsel for the appellant also argues that the respondent did not file any documents whatsoever before the courts below showing that he or his predecessor in interest asserted an open and hostile title by claiming ownership of the property by adverse possession. It is argued that possession howsoever long is not adverse possession. It is also argued that the gift deed which is relied upon by the respondent/plaintiff is not only forged and fabricated document, but also since admittedly it was not a registered document, no title was passed under the said document.

(3.) IN my opinion the impugned judgment clearly is grossly perverse and in effect gives a stamp of approval to the wholly illegal suit filed by the respondent/plaintiff. I fail to understand that how can trial court ignore the factum of many earlier litigations filed by the respondent herein with respect to same suit property claiming the same or more or less the same rights and which suits were either unconditionally withdrawn or were dismissed, and the trial court can gloss over this aspect and hold the suit not only to be maintainable but grant an interim injunction with respect to the suit property which is extremely valuable and is a huge area of approximately 10,000 sq. yards situated in Kali Pahari, Village Sidhora Khurd, New Baba Faridpuri, West Patel Nagar, New Delhi.