BALBIR Vs. RAMDIA

JUDGEMENT

(1.) (ORAL):

(2.) THIS is defendants' revision petition challenging the impugned orders passed by the courts below, whereby on an application under Order 39 Rule 1 and 2 CPC filed by the plaintiff-respondent, petitioners have been restrained from interfering in the possession of the plaintiff-respondent over the suit land till the decision of the suit.

(3.) ALONG with the suit, application for grant of ad interim injunction restraining the respondent from interfering into his peaceful possession was filed.