CHANDER SHEKHAR Vs. PARAMVIR KAUR

JUDGEMENT

(1.) The petitioner filed a civil suit for permanent injunction against the defendant-respondents in respect of the subject property. He also sought ad interim injunction under Order 39 Rules 1 and 2 CPC which was, however, declined by the learned Civil Judge (Jr. Division), Nawanshahr vide order dated 29.8.2002. The petitioner preferred an appeal which was also dismissed by the First Appellate Court vide its order dated 17.8.2005. Aggrieved, he has filed this revision petition.

(2.) It may be mentioned here that while declining injunction to the petitioner, the Courts below observed that, prima facie, the father of the petitioner is a tenant in the subject property and, thus, the petitioner has no locus-standi to file the suit.

(3.) Aggrieved, the petitioner has filed this revision petition which came up for motion hearing on September 26, 2005, when the following order was passed by this Court: