SARDOOL SINGH Vs. RATTAN SINGH AND ANR

JUDGEMENT

(1.) Petitioner has filed suit against respondents for permanent injunction. Respondents/defendants put in appearance through counsel in the trial court on 11.03.2010 and sought adjournment for filing written statement and reply to application for temporary injunction. The case was adjourned to 06.05.2010 for this purpose. However, the plaintiff-petitioner requested for ad interim injunction in the meanwhile restraining the defendants not to disturb the possession of the plaintiff over the land measuring 41 kanals 18 marlas. The said prayer of the plaintiff was declined by the trial court i.e. Additional Civil Judge (Senior Division), Assandh, vide order dated 11.03.2010, which is under challenge in the instant revision petition filed by the plaintiff under Article 227 of the Constitution of India.

(2.) I have heard learned Counsel for the petitioner and perused the case file, whereas none has appeared on behalf of the respondents in spite of service.

(3.) Learned Counsel for the petitioner states that application for temporary injunction has not yet been finally disposed of by the trial court and the case is now fixed for 26.08.2010 in the trial court. Learned Counsel for the petitioner states that the petitioner's share in the joint land comes to 41 kanals 18 marlas, for which the plaintiff-petitioner is claiming temporary injunction.