RUBY DEVI Vs. ANIL KUMAR BHADANA

JUDGEMENT

(1.) By way of the instant revision petition, the petitioner-plaintiff (here-in-after to be referred as'the plaintiff') has assailed the order dtd. 30/3/2022 passed by learned Civil Judge (Junior Division) Faridabad (for short'the trial Court') whereby the application moved by her under Order 39 Rules 1 and 2 read with Sec. 151 CPC, has been dismissed and she has also laid challenge to the order dtd. 19/7/2022 handed down by learned Additional District Judge, Faridabad (for short'the lower Appellate Court') dismissing the appeal preferred by her (plaintiff) against the order dtd. 30/3/2022.

(2.) As per the brief factual-matrix culminating in the filing of the present revision petition, the plaintiff has filed the Civil Suit against the defendant for seeking a decree for permanent injunction to restrain him and also his agents from dispossessing her from the suit property forcibly and illegally and also from creating any hindrance in her ingress to and egress from the same, while averring that she is the owner and is in possession of this property by virtue of the registered GPA and Will dtd. 23/10/2020, Agreement to Sell, Letter of Possession and the Receipt qua the full and final payment, as executed by one Pawan Hasija (for short'the vendor') in her favour and has also got the electricity connection installed therein. She filed the afore-mentioned application along-with the Civil Suit. However, the respondent-defendant (here-in-after to be referred'the defendant') has contested the claim of the plaintiff by asserting that he has purchased the suit property from the said vendor vide the registered Sale Deed dtd. 23/12/2021 and is in possession thereof since then.

(3.) I have heard learned counsel for the petitioner-plaintiff in this revision petition, at the preliminary stage and have also gone through the file carefully.