SAROJ RANI Vs. DHARAM SINGH

JUDGEMENT

(1.) PLAINTIFF has filed this revision petition under Article 227 of the Constitution of India, assailing judgment dated 18.09.2013 (Annexure P-14) passed by the lower Appellate Court.

(2.) CASE of the plaintiff-petitioner is that she is cosharer in possession of the suit land along with other cosharers. Defendants have no right to get the suit land allotted in their names. The revenue entries, if any, in favour of the defendants are illegal and null and void. The plaintiff by moving application claimed temporary injunction restraining the defendants from interfering in possession of the plaintiff over the suit land during pendency of the suit.

(3.) LEARNED trial Court vide order dated 30.07.2013 (Annexure P- 12) allowed the plaintiff's application for temporary injunction and restrained the defendants from interfering in possession of the plaintiff over the suit land except in due course of law. However, appeal against the said order preferred by defendants no.6 to 9 has been allowed by learned lower appellate Court vide impugned judgment (Annexure P-14) and consequently application filed by plaintiff for temporary injunction stands dismissed. Feeling aggrieved, plaintiff has filed this revision petition to challenge the said judgment.