SOHAN SINGH Vs. GURNAM SINGH

JUDGEMENT

(1.) THE epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, petitioners -plaintiffs Sohan Singh son of Jagjit Singh and another (for brevity "the plaintiffs"), have instituted the civil suit for a decree of permanent injunction, restraining respondents -defendants Gurnam Singh son of Daulat Singh and another (for short "the defendants"), from changing the nature and raising any sort of construction over any specific portion of the joint suit property till it is actually partitioned by metes & bounds. The plaintiffs have also filed an application 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 written statement and reply to the injunction application, stoutly denied all the allegations contained in the plaint and prayed for dismissal of suit.

(3.) THE trial Court dismissed the injunction application filed by the plaintiffs, by virtue of impugned order dated 11.8.2010 (Annexure P1).