PALA SINGH Vs. BHUPINDER SINGH AND ORS.

JUDGEMENT

(1.) This is an application for vacation of the ex -parte interim order. The main revision is also arising out of the interlocutory order passed in the suit.

(2.) The counsel for the parties are agreed that the main revision be also disposed of alongwith the application. Accordingly, 1 proceed to decide the revision as well.

(3.) Bhupinder Singh filed earlier two suits and in those suits, he filed application for grant of ad -interim injunction to restrain Pala Singh from interfering in his possession. After the interim prayer was not granted, he got the suits dismissed as withdrawn. Then he filed the third suit, out of which this revision arises, in which again he applied for grant of ad interim injunction to restrain Pala Singh from interfering in his possession.