PUNJAB STATE CO Vs. THANA SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 27.7.1991 passed by the Additional District Judge, Faridkot, by which the appeal filed by the defendant-petitioner was dismissed and the order dated 10.5.1991 passed by the trial Court (restraining the defendant-petitioner from recovering 165 Quintals and 60 Kilograms of wheat from the plaintiff-respondent) was upheld.

(2.) The plaintiff-respondent filed a suit for declaration to the effect that the order dated 22.8.1990 by AMD (G), MARKFED, Chandigarh, by which his conduct has been censured and it has been ordered that recovery of loss of 165 Quintals and 60 Kilograms of wheat of effected from him, is illegal, null and void etc. and also prayed for permanent injunction restraining the petitioner from recovering the said wheat from him.

(3.) The plaintiff-respondent filed an application under Order 39, Rules 1 and 2, read with section 151, Code of Civil Procedure, for issuance of temporary injunction restraining the defendant-petitioner from recovering wheat.