DURGA CHARAN VALLA Vs. MADAN MOHAN VALLA

JUDGEMENT

(1.) THE propriety of an order of injunction passed by the permanent Lok adalat in a pre-litigation proceeding, being Case No. 101 of 2007 vide Order no. 2 dated 12th June, 2007 is under challenge in this revisional application at the instance of the defendant/petitioner.

(2.) THE dispute involved in the said pre-litigation proceeding arose between the grandfather and the grandson concerning possession of the disputed property.

(3.) ADMITTEDLY, the disputed property belongs to the grandfather. Since the grandson being the petitioner is disturbing possession of the grandfather and is also preventing grandfather from cultivating the disputed property, the grandfather being the opposite party herein, has filed this pre-litigation, proceeding before the permanent Lok Adalat.