SMT. MUKESH Vs. MANOJ AND OTHERS

JUDGEMENT

(1.) IN this revision petition filed by defendant No. 1 Smt. Mukesh under Article 227 of the Constitution of India, challenge is to judgment dated 21.3.2011 (Annexure P -2) passed by learned Additional District Judge, Panipat. Respondents No. 1 to 4/plaintiffs have filed suit against defendant No. 1/petitioner and respondent No. 5 Ram Jas -defendant No. 2 alleging that defendant No. 2 as attorney of Devi Singh (since deceased and represented by defendant No. 1 being his daughter and legal heir) agreed to sell the suit land to the plaintiffs. Accordingly, plaintiffs have claimed possession of the suit land by specific performance of the said agreement along with permanent injunction restraining the defendants from alienating the suit land.

(2.) PLAINTIFFS by moving application for temporary injunction sought to restrain the defendants from interfering in possession of the plaintiffs over the suit land and from alienating the suit land during pendency of the suit.

(3.) DEFENDANT No. 1 resisted the suit and the application for temporary injunction and controverted the averments of the plaintiffs.