KUNDAN LAL Vs. KRISHNA DEVI

JUDGEMENT

(1.) The present revision petition has been .filed under Article 227 of the Constitution of India for setting aside the impugned order dated 17.8.2010, Annexure P6, passed by learned Executing Court.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned Executing Court.

(3.) Facts relevant for the decision of present revision petition are that a suit for permanent injunction was filed by respondent No. 1-plaintiff against present petitioner-defendant and proforma respondent No. 2 restraining them from dispossessing forcibly or illegally and from interfering in the peaceful possession of the plaintiff over the property in dispute, fully described in Para No.1 of the plaint. Suit was contested by present petitioner-defendant and respondent No. 2. However, the same was decreed against present petitioner and against respondent-defendant No. 2 and they were restrained from interfering in the possession of the plaintiff over the property in dispute.