MOHINDER SINGH Vs. BAKKAR SINGH

JUDGEMENT

(1.) PRESENT revision petition has been filed to assail the orders dated 21.5.2010 passed by the Court of Additional Civil Judge (Senior Division), Nakodar and dated 8.6.2011 passed by the court of Additional District Judge, Jalandhar.

(2.) BOTH the courts below, after taking into consideration the agreement dated 3.5.2006, whereby Rs.4.00 lacs were paid to the petitioner -defendant for delivery of possessory rights and entries in the revenue record, have held that a sufficient cause is made out to grant ad -interim injunction to the plaintiff -respondent.

(3.) THE parameters and standards for grant of ad -interim relief are different from those which are to be applied for final adjudication. Whether the document is the result of fraud or not, is a question of fact. At the moment when the ad -interim injunction was granted, the courts have to take agreement on its face value. Whether the agreement requires registration or not, is another issue which will be determined by the courts after the evidence is led. The courts below have rightly held that after taking into consideration the agreement and the entry in the revenue records, cause for grant of ad -interim injunction is made out in favour of the plaintiff -respondent. Even otherwise, this Court while exercising revisional jurisdiction will not cause interference simply because the view formulated by the courts below should be substituted in the opinion of this Court. The view formulated by the courts below is the one which is possible on the face of the records. Hence, this Court will refrain to cause interference. The present revision petition is dismissed.