HAR PRASAD AND ORS. Vs. MANIRAM AND ORS.

JUDGEMENT

(1.) The petitioners have filed this Civil Revision challenging the order dated 25.04.2013 passed by Additional District Judge, Amarpatan, District Satna in Civil Appeal No. 17/2012 thereby affirming the order dated 10.05.2012 passed by Civil Judge Class-II, Amarpatan, District Satna in MJC No. 01/2012.

(2.) Brief facts of the case are that, the applicants had filed a suit for permanent injunction against the respondents restraining the respondents/defendants from raising any construction over the land which was in front of his shopping complex admeasuring to 12x15 feet.

(3.) On 09.07.2009 the case was fixed for plaintiffs' evidence and on that date neither the plaintiffs nor their witnesses were present and an application was filed under Order 17 Rule 1 of the C.P.C. for adjournment.