BHAJAN SINGH Vs. SATI BRAHAMANA

JUDGEMENT

(1.) THIS is an application under Section 151 of the Code of Civil Procedure for condonation of 22 day's delay in refiling the revision petition.

(2.) FOR the reasons mentioned in the application, the same is allowed and the delay of 22 days in refiling the revision petition is condoned.

(3.) THE plaintiff-respondent No. 1 filed a suit for permanent injunction restraining the petitioner and respondent No. 2 from interfering in his possession over the land measuring 1 Kanal and 18 Marlas comprised in kahata No. 1386/2310, Khasra No. 141//4/1 situated at Mohalla Dashmesh Nagar, Sangrur. The plaintiff further prayed that the defendants be restrained from raising any construction on the disputed land. The defendant-petitioner contested the claim of the plaintiff and claimed ownership of the land in dispute on the basis of sale deed dated 17.6.1982.