GURDIP SINGH Vs. MANMOHAN SINGH

JUDGEMENT

(1.) BY this judgment, I dispose of four civil revisions No. 2137 to 2140, of 1999, all titled Gurdip Singh and others v. Manmohan Singh and others, as common questions of law and facts are involved. It may also be mentioned here that separate applications claiming similar relief were also disposed of by the Additional District Judge, Ludhiana, vide the impugned order dated 1.9.1998. The present four revisions are against the order dated 1.9.1998 passed by the Additional District Judge, Ludhiana, who dismissed the appeal of the present petitioners Gurdip Singh, Prabhjot Singh and Jagjit Singh filed under Order 43, C.P.C., by affirming the order dated 5.2.1998 passed by the Civil Judge (Junior Division), Ludhiana, who allowed the application of the plaintiff Manmohan Singh under Order 39 Rules 1 and 2, C.P.C., and directions were given to the present petitioners not to dispossess him from the suit land except in due course of law.

(2.) FOR the purposes of facts, I have taken the same from C.R. 2137 of 1999.

(3.) ALONG with the suit, the plaintiff also filed an application under Order 39 Rules 1 and 2, CPC, for grant of temporary injunction restraining the defendants from interfering in his possession till the disposal of the suit.