LILU RAM Vs. MANOHAR

JUDGEMENT

(1.) This is a plaintiffs revision petition, against the decision of the learned Senior Subordinate Judge, Hissar, reversing on appeal the order of the trial Court granting a temporary injunction to him.

(2.) Lilu Ram filed a suit against Manohar and his four brothers for a perpetual injunction restraining them from getting water from the Khal (watercourse) situated on the western side of the Daul (boundary) of the land, which belonged to him. In addition, a prayer was made that the defendants be prohibited from constructing a pacca Nakka. Along with the plaint, he also filed an application under Order 39, Rules 1 and 2, Code of Civil Procedure, for a temporary injunction for the same relief.

(3.) The trial Judge granted this injunction, but on appeal by the defendants the same was refused and that is why the plaintiff has come here in revision.