HAKAM SINGH Vs. GIAN SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiff Hakam Singh has invoked the jurisdiction of this Court by filing this revision petition under Article 227 of the Constitution of India impugning order dated 12.02.2011 (Annexure P-1) passed by the trial court and judgment dated 21.05.2013 (Annexure P-2) passed by the lower appellate court, thereby declining temporary injunction to the petitioner.

(2.) Plaintiff-petitioner has filed against respondents/defendants.

(3.) Plaintiff and defendants no. 1 to 3 are sons of Karam Singh, whereas defendant no. 4 is son of plaintiff himself. Admittedly, Karam Singh was owner in possession of the suit land. He allegedly suffered consent decree dated 26.03.1981 regarding the entire suit land in favour of defendant no. 4.