JAGDISH AND ANOTHER Vs. DHIR PAL

JUDGEMENT

(1.) Petitioners-plaintiffs have filed the present revision petition to challenge the order dated 05.11.2012 passed by Civil Judge (Junior Division), Gurgaon as well as order dated 21.11.2012 passed by Additional District Judge, Gurgaon vide which, their application filed under Order 39 Rules 1 and 2 CPC has been dismissed.

(2.) Briefly, the facts of the case are that the petitioners filed a suit for permanent injunction restraining the respondent-defendant from interfering in their peaceful possession of the land in dispute.

(3.) As per case of the petitioners in the suit, they are in possession of the suit land as Gair Marusi for the last many years and the respondent, who is an influential person, is trying to dispossess the petitioners by taking law into his own hands by making constructions over the suit land.