JASBIR SINGH Vs. DHARAM KAUR AND OTHERS

JUDGEMENT

(1.) The petitioner has assailed the order dated 16.07.2013 passed by Additional District Judge, Fast Track Court, Hoshiarpur dismissing the appeal against order dated 06.09.2010 passed by Civil Judge (Jr. Divn.) Hoshiarpur in a petition under Order 39 Rule 2A CPC.

(2.) Plaintiff/petitioner filed a suit for prohibitory injunction restraining the respondents from interfering in his possession in the disputed property or raising any sort of construction and also restraining them from getting or removing the fruit trees in the suit land.

(3.) It has been pleaded that ad interim injunction was granted on 12.08.2003 and the same was violated by the respondents by removing barbed wire from the boundary wall of the disputed land and also uprooting of fruit trees planted by the petitioner. The matter was reported to the Police, but no action was taken.