RAM GOPAL KAUSHAL Vs. AMAR KAUR

JUDGEMENT

(1.) Defendants 1 & 2 in the suit are the petitioners in the revision petition. The learned Senior Civil Judge, pending the suit, granted injunction under Order 39 Rules 1&2 Civil Procedure Code on the 16th of May, 1998 in the following terms:-

(2.) Defendants 1 & 2 preferred the appeal. On appeal by defendants 1 & 2, the learned Additional District Judge, by order dated 7.8.1999, dismissed the appeal. Against that order, the revision petition had been filed.

(3.) The respondents came forward with the case that they had purchased the property from the builder with whom the petitioner had entered into a collaboration agreement and the builder put the respondents in possession of the property, that is, the second floor in the premises.