PARAMJIT SINGH Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THE compendium of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, petitioner -plaintiff Paramjit Singh s/o Ram Singh (for brevity "the plaintiff") has instituted the civil suit for a decree of permanent injunction, restraining respondent -defendant Gram Panchayat of village Majra Manna Singh Wala, Tehsil & District Fatehgarh Sahib (for short "the defendant -GP"), from interfering in his peaceful possession over the land in dispute, in any manner. The plaintiff has also filed an application for ad interim injunction under Order 39 Rules 1 and 2 read with Section 151 CPC.

(2.) SEQUELLY , the defendant -GP contested the suit of plaintiff and stay application, filed the written statement and reply, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(3.) TAKING into consideration the facts and entire material on record, the trial Court dismissed the injunction application, by means of impugned order dated 28.2.2012 (Annexure P2).