RAGHU NANDAN KUMAR Vs. JASWANT SINGH

JUDGEMENT

(1.) FOR the reasons stated, the amended memo of parties is taken on record and is substituted with the one originally filed. CM 25603-CII of 2005 stands disposed of.

(2.) THIS revision petition has been filed against the order dated 11.11.2005 passed by the learned Civil Judge (Sr. Divn.) Samrala whereby the application under Section 151 CPC filed by the plaintiff-petitioner for granting him police help to implement the injunction order dated 21.3.2005 has been dismissed.

(3.) CONSEQUENTLY , the application was dismissed. Learned counsel for the petitioner submits that no body is occupying the 'Chaubara' above the tenanted premises and earlier also there were two sign boards which were larger in size. Besides, it is submitted that the sign board is 8 ft away from the windows of the 'Chaubara' and, therefore, no prejudice would be caused to the defendants-respondents. As such, to fully implement the order dated 21.3.2005, the defendants-respondents are liable to be restrained from not interfering in the act of putting the sign-board for which police help is liable to be given.