BHARPUR KAUR Vs. KARAMJIT SINGH

JUDGEMENT

(1.) Plaintiff Bharpur Kaur, aggrieved by order dated 29.2.2012 Annexure P/5 passed by the trial court thereby dismissing application of plaintiff for police held for compliance with interim injunction order dated 21.10.2011 Annexure P/2 upheld in appeal vide judgment 17.12.2011 Annexure P/3, has approached this Court by way of instant revision petition filed under Article 227 of the Constitution of India to challenge the said order Annexure P/5.

(2.) Vide order Annexure P/2, the trial court allowed application of plaintiff/petitioner for temporary injunction and restrained the defendants from interfering in peaceful possession of the plaintiff over the suit land. Appeal against said order preferred by the defendants stands dismissed by the appellate court vide judgment Annexure P/3. The plaintiff thereafter filed application alleging that inspite of aforesaid injunction order, the defendants were interfering in peaceful possession of the plaintiff over the suit land and were ought to destroy the plaintiff's crop in violation of the aforesaid orders and therefore, police help is required.

(3.) Defendants by filing the reply Annexure P/4 to the application controverted the averments made in the application and pleaded that plaintiff is not in possession of the suit land and in fact the plaintiff herself wants to take possession of the suit land from the defendants under the garb of the aforesaid orders.