BALBIR SINGH Vs. KAMALJIT KAUR

JUDGEMENT

(1.) THE contour of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondents No.1 & 2 -plaintiffs Kamaljit Kaur & Amarjit Kaur, daughters of Piara Singh (for brevity "the plaintiffs"), have instituted the civil suit (Annexure P1), for a decree of declaration and permanent injunction, restraining petitioner -defendant No.1 Balbir Singh son of Ujjagar Singh and other defendants (for short "the defendants"), from alienating the property in dispute in any manner. The plaintiffs have also filed an application (Annexure P3) for ad interim injunction under Order 39 Rules 1 and 2 read with section 151 CPC.

(2.) SEQUELLY , the defendants have contested the suit and stay application, filed the written statements (Annexure P2) and reply (Annexure P4) to the injunction application, stoutly denied all the allegations contained in the plaint and prayed for dismissal of suit.

(3.) THE trial Court while deciding the stay application (Annexure P3), directed the parties to maintain status -quo with regard to alienation of the suit property during the pendency of the case, by way of impugned order dated 25.3.2011 (Annexure P5).