SUSHILA DEVI Vs. SURAJ BHAN AND ANR.

JUDGEMENT

(1.) C.M. No. 798 -CII of 2011.

(2.) APPLICATION is allowed subject to all just exceptions.

(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge, Narnaul, vide which application for ad interim injunction filed by Respondent No. 1 -Plaintiff was allowed and the revision Petitioner was restrained from raising any further construction over the suit land without partition, during pendency of the suit.