TARSEM SINGH Vs. GURDEEP SINGH

JUDGEMENT

(1.) Plaintiff Tarsem Singh filed a suit for permanent injunction seeking restraint order against the defendant from alienating specific khasra number as shown in the plaint.

(2.) Plaintiff has alleged that he alongwith defendant is co-sharer in joint possession of the land in dispute and they belong to the same family. The land has not been partitioned by metes and bounds. Partition proceedings in respect of the suit property are pending in revenue Court.

(3.) It has been alleged that without getting the suit land partitioned defendant is bent upon to alienate specific khasra number abutting the road to the stranger and has started process of bargain to sell specific khasra number 9//1/2 and 8/2 which are adjacent to the road and passing towards north side of the suit property.