GURCHARAN SINGH Vs. KAUR SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner has assailed order dated 21.05.2013 passed by Civil Judge (Jr. Divn.), Dhuri vide which application under Order 21 Rule 32 CPC filed by the petitioner has been dismissed.

(2.) Petitioner is a decree-holder in a suit for permanent injunction vide which a decree for permanent injunction has been passed restraining the defendant/respondents No.1 to 4 from getting electric motor connection of Account No.53/0315 of 5 BHP and Account No.AN53/0314 of 2 BHP transferred in their names to the exclusion of the plaintiff/petitioner and also restraining them from causing any sort of obstruction in the peaceful use and enjoyment of the electric motor and connection according to their shares.

(3.) Trial Court partly decreed the suit of the plaintiff/petitioner in respect of Connection No.A53/0315. In appeal the suit was decreed in toto vide judgment and decree dated 31.08.2009 passed by Additional District Judge, Sangrur. The operative part of the judgment is reproduced as under:--