SHANTI Vs. BAJRANG LAL

JUDGEMENT

(1.) THIS civil revision petition has arisen out of an order dated 9.10.2009 passed by the Additional District Judge, Hisar whereby appeal filed by the petitioner against the order dated 27.1.2007 passed by the Civil Judge (Jr. Division), Hansi rejecting the application filed by the petitioner under Order 39 Rule 2A CPC for violation of order dated 31.5.1995, has been rejected.

(2.) AS per the averments, the respondents violated the ad interim injunction order dated 31.5.1995 and carried out certain repairs and alterations on 21.12.1997. The allegations were denied by the respondents. Vide impugned order dated 27.1.2007, the trial Court after appreciating the evidence on record rejected the aforesaid application filed by the petitioner under Order 39 Rule 2A CPC. The appeal filed by the petitioner was also dismissed vide impugned order dated 9.10.2009 being barred by limitation.

(3.) KEEPING in view the aforesaid fact and circumstances of the case, I am not inclined to invoke the jurisdiction of this Court under Article 227 of the Constitution of India.