GAJNA Vs. BITTU

JUDGEMENT

(1.) By way of the instant revision petition, the petitioners-plaintiffs (here-in-after to be referred as'the plaintiffs') have laid challenge to the judgment dtd. 31/10/2022 (Annexure P-10) handed down by learned Additional District Judge, Palwal (for short'the Appellate Court'), whereby the appeal preferred by respondents No.1 to 6-defendants (here-in-after to be referred as'the defendants') to assail the order dtd. 3/10/2022 (Annexure P-8) passed by learned Civil Judge (Junior Division), Hodal (for short'the trial Court'), in Civil Suit No.670 of 2022 titled as'Gajna and Others vs. Bittu and Others', has been allowed and the application moved by them (plaintiffs) under Order 39 Rules 1 and 2 read with Sec. 151 CPC, has been dismissed.

(2.) As per the brief factual-matrix leading to the filing of the present revision petition, the plaintiffs have filed the said Civil Suit against the defendants and proforma respondent No.7 for seeking a decree for the declaration to the effect that they (plaintiffs) are the owners in possession of the suit land and they have further prayed for the relief of permanent injunction to restrain the defendants from interfering in their peaceful possession over the same, while averring that they have inherited this land from their father named Bihari Lal (since deceased). On the self-same facts, they (plaintiffs) moved the afore-mentioned application for seeking ad-interim injunction which was allowed by the trial Court vide the order Annexure P-8. Then, the defendants preferred an appeal against the said order and the same has been allowed by the Appellate Court vide the impugned judgment (Annexure P-10).

(3.) I have heard learned counsel for the petitioners-plaintiffs in this revision petition, at the preliminary stage and have also gone through the file carefully.