RASHID KHAN Vs. AYUB KHAN

JUDGEMENT

(1.) HEARD .

(2.) IN this petition filed under Article 227 of the Constitution petitioner/plaintiff has challenged the order dated 05.04.2014 passed by Additional District Judge, Mungawali in Misc. Appeal No. 09/2013.

(3.) SHRI N.K. Gupta, learned counsel for the petitioner submits that trial Court has rightly passed the order on the basis of revenue records and Appellate Court has erred in interfering with the same. In addition, he submits that Appellate Court should have directed to maintain status quo by the parties.