GURSEWAK SINGH Vs. DILBAGH SINGH

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) In a civil suit titled Gursewak Singh vs. Dilbagh Singh and others, the court of learned Civil Judge (Senior Division), Tarn Taran, through impugned orders dated 19.5.2020 at the preliminary hearing held that no ground for interim injunction is made out on the stay application accompanying the suit and thus, issued notice to the defendants. It is against the said very order, the plaintiff-appellant has come up in this civil revision.

(3.) Heard counsel for the parties and perused the records. Order 43 Rule 1 of Code of Civil Procedure holds that an appeal shall lie from the following orders under the provisions of Section 104 CPC namely:-