RACHHPAL SINGH THROUGH HIS LRS. Vs. MOHINDER SINGH

JUDGEMENT

(1.) This is a classic case of wastage of precious time of Court and abuse of process of law by unscrupulous litigants, who are fighting frivolous litigation without complying with the provisions of law.

(2.) In the present case, Mohinder Singh-Respondent had sought a mandatory injunction seeking the relief as mentioned in the headnote of the suit against the Appellant. The trial Court vide its judgment and decree dated 10.4.2006 dismissed the suit. However, on an appeal filed before the lower appellate court, which was accepted, decree was passed in favour of the Plaintiff- Respondent in the following terms:

(3.) The present appeal was filed by the Defendant- Appellant before this Court challenging the aforesaid judgment and decree of the lower appellate court. This Court issued notice of motion vide order dated 7.12.2006 and also directed the parties to maintain status quo with regard to the suit property.