IMPROVEMENT TRUST BARNALA Vs. GURNAM SINGH

JUDGEMENT

(1.) THIS is defendants' revision petition challenging the impugned orders passed by the courts below whereby on an application filed by the plaintiff-respondents under Order 39 Rule 1 and 2, the parties have been directed to maintain status quo with regard to the existing condition of the land in dispute.

(2.) ADMITTEDLY, the dispute between the parties pertains to a piece of land measuring 13' x 18', which, according to the averments made by the plaintiff-respondents belongs to them and the same was being used as a passage, whereas the petitioner-trust is claiming the aforesaid piece of land as their property. The civil suit is at the initial stage. This Court has been informed that now the case is fixed for leading evidence of the plaintiff-respondents. Whether the property in dispute belongs to the petitioner or respondents, can only be decided on the basis of the evidence led by the parties.