RAM KUMAR Vs. GRAM PANCHAYAT KALI RAWAN

JUDGEMENT

(1.) Challenge in this revision is to be impugned order passed by the learned Additional Judge, Hissar whereby the Order passed by the trial Court dismissing the application of the plaintiff -petitioner under Order 39 Rules 1 and 2 of the Code of Civil Procedure (in short 'the Code') was upheld.

(2.) I have heard Shri Sumeet Goel, learned counsel for the petitioner. This revision petition can be disposed of without issuing notice of motion to the other side.

(3.) The petitioner, no doubt, is asserting his possession over the land in dispute, therefore, he filed a suit for permanent injunction. Along with the suit an application under Order 39, Rules 1 and 2 was also filed which was dismissed by the trial Court. On appeal, the order was upheld by the learned Additional District Judge. Hence the revision.