SWARN SINGH Vs. ZORA SINGH

JUDGEMENT

(1.) IN a suit for permanent injunction preferred by the plaintiffrespondent herein, pursuant to an application under Order XXXIX Rules 1 and 2 read with Section 151 CPC, status -quo regarding possession was ordered to be maintained on 3.9.2012. Affirming the trial court judgment, the appeal preferred by the petitioner -defendant was also dismissed.

(2.) AGAINST the concurrent findings of fact, the petitioner -defendant has preferred the present revision petition claiming that the petitionerdefendant is also a co -sharer and no injunction could have been granted in favour of the respondent against him.

(3.) PERUSAL of the paper book reveals that possession of the respondent -plaintiff on substantial portion of the suit land has concurrently been found by the lower court vide its order dated 3.9.2012 and the appellate court vide its order dated 10.9.2014. It has already been noticed that respondent -plaintiff Zora Singh alongwith his brothers is in possession of 11 Kanals of suit land and partition of the joint Khewat has yet not been effected among the co -sharers.