RANDHIR SINGH Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) For, the issue involved is identical in both the above mentioned cases, they shall be disposed of by way of a common judgment. The facts are primarily being derived from CR No.3083 of 2024, titled as Randhir Singh and others Vs. Harbhajan Singh and another.

(2.) The present revision petition is directed against order dtd. 25/4/2024, passed by the Court of Additional District Judge, Yamunanagar, vide which the prayer made by the petitioners-defendants for stay of operation of the judgment and decree dtd. 18/3/2024 passed by the Court of learned Civil Judge (Jr. Division), Yamunanagar was declined and at the same time it was observed that in case the respondents-plaintiffs decide to cut and remove the trees standing over the suit land, they would render proper accounts in the trial Court.

(3.) A suit was filed by the respondents-plaintiffs for declaration to the effect that the entries in the column of Jamabandi regarding gair marusi in favour of the ancestors of the appellants-defendants were wrong and illegal and that the respondents-plaintiffs were not bound by the same and for permanent injunction restraining the appellants-defendants from interfering in the physical possession of the respondents-plaintiffs over the land (fully described in the plaint) situated at village Kalawar, Tehsil Mustafabad, District Yamunanagar. An injunction was also sought restraining the appellants-defendants from cutting and removing the Poplar trees standing on the suit land and from dispossessing the appellants-defendants from the same.