JAND SINGH Vs. SARDOOL SINGH AND ANOTHER

JUDGEMENT

(1.) INSTANT revision petition, under Article 227 of the Constitution of India, has been filed against the order dated 13.10.2012 (Annexure P -9) passed by learned Civil Judge (Junior Division), Ferozepur, and the order dated 1.5.2013 (Annexure P -11) passed by learned Additional District Judge, Ferozepur, whereby the application moved by the petitioner/plaintiff under Order 39 Rules 1 and 2 CPC has been dismissed. Heard.

(2.) BOTH the Courts below have concurrently held against the petitioner as he has no case and no irreparable loss will be caused to the petitioner for want of injunction. Both the orders have been passed after appointing the Local Commissioner to identify the passage at the spot.

(3.) I have considered the contention raised by the learned counsel for the petitioner and perused the record.