JAGBIR SINGH Vs. GAJJAN SINGH

JUDGEMENT

(1.) NOTICE of motion. Shri V.G. Dogra, Advocate accepts notice on behalf of respondent No. 1. Counsel for the parties submit that they are ready with the case and final arguments may be heard.

(2.) HEARD . This is a revision petition against the order dated 15.5.2000 passed by the trial Court ordering the grant of police help to Gajjan Singh, plaintiff, for compliance of the order of status quo passed by the trial Court.

(3.) SUBSEQUENTLY , the plaintiff filed an application under Section 151 CPC before the trial Court for providing police help to the plaintiff for the purpose of harvesting the wheat crop sown by the plaintiff over the suit land. The said application was contested by defendant No. 1. After hearing both sides, learned trial Court vide order dated 15.5.2000, allowed the said application and granted police help to the plaintiff in order to harvest the wheat crop. Aggrieved against this order of the trial Court, defendant No. 1 has filed the present revision petition.