JASBIR SINGH Vs. GRAM PANCHAYAT TASRAULI

JUDGEMENT

(1.) PRESENT revision petition is directed against the order passed by two courts below whereby application under Order 39 Rule 1 & 2 CPC filed by plaintiff -petitioner has been declined.

(2.) LEARNED counsel for the petitioner has assailed the order on the ground that findings of both the courts below are erroneous. He submits that courts below have erred in rejecting the application of the plaintiff which would entitle him to interim injunction.