GURMIT SINGH Vs. HARVINDER SINGH

JUDGEMENT

(1.) The present revision petition has been preferred against the impugned orders dtd. 19/1/2017 and 15/3/2014 allowing the application under Order 39 Rule 2-A of the Code of Civil Procedure, 1908 (CPC) and directing the defendant-petitioner herein to undergo civil imprisonment for a period of one month

(2.) Learned counsel for the defendant-petitioner would contend that there is not an iota of evidence on the record that the defendantpetitioner had interfered in the possession of the plaintiff-respondent in any manner.

(3.) Per contra, learned counsel for the plaintiff-respondent has contended that the defendant-petitioner in his cross-examination had admitted the plaintiff-respondent to being in possession and that it amply stood proved that the defendant-petitioner had interfered in the possession.