KAMLA DEVI Vs. NAND RAM GIRI & OTHERS

JUDGEMENT

(1.) This petition is instituted against the order dated 05.10.2016 rendered by Ist Additional District & Sessions Judge, Rishikesh, Dehradun in Civil Revision No.24 of 2016.

(2.) "Key facts" necessary for adjudication of this petition are that the petitioner instituted Original Suit No.133 of 2012 for permanent injunction to restrain the respondents/defendants from interfering in her peaceful possession, qua the disputed Khasra No.265 measuring 0.475 Acres/0.1923 hectare situated in Village Pratit Nagar (Dandi), Post Railwala, Pargana Parwadoon, Tehsil Rishikesh, District Dehradun.

(3.) Respondents/Defendants filed their written statement on 24.12.2012. Learned Trial Court granted temporary injunction in favour of the petitioner vide order dated 22.05.2013.