JEET RAM Vs. BANARSI

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 Jeet Ram son of late Sant Ram (for brevity "the plaintiff"), has instituted the civil suit for a decree of permanent injunction, restraining respondent -defendant Banarsi son of late Ram Kishan (for short "the defendant"), from raising any construction over any specific portion of their joint land in dispute, from blocking the passage/rasta to ingress and egress of plaintiff and other co - sharers and from alienating it 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 has contested the suit and stay application, filed written statement and reply to the injunction application, strongly denied all the allegations contained in the plaint and prayed for dismissal of suit.

(3.) THE trial Court allowed the injunction application filed by the plaintiff, by way of impugned order dated 9.8.2012 (Annexure P1).