AMAR SINGH Vs. DAROPADI DEVI

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that under Section 151 CPC the Court has no power to order for the police assistance. But I do not subscribe to the submission raised by the learned counsel for the petitioner. Under the inherent powers of the Court and for the effective relief which has been given to a litigant any order can be passed. In the present case vide order dated 24.4.1999 possession of the plaintiff- respondents has been established by the civil Court and in these circumstances it has to be presumed that prima facie the plaintiff-respondents were in possession of the property on the date of the institution of the suit and any interference by the defendant-petitioner cannot be tolerated by the law and it is the solemn and sacred duty of the law Courts to protect the possession of the plaintiff-respondents and to that extent even the provisions under Section 151 CPC can be invoked. No merit. Dismissed. Revision dismissed.