BALBIR SINGH Vs. BALJINDER SINGH

JUDGEMENT

(1.) THIS Civil revision has been preferred by the defendant against whom, upon an application under Order 39 Rules 1 and 2 CPC, an ad interim injunction restraining him from alienating the tractor, in dispute, as well as taking forcible possession thereof from the plaintiff-respondent, has been granted by both the Courts.

(2.) AFTER hearing learned counsel for the petitioner and having regard to the fact that the interim injunction has been granted by the courts below after taking into consideration the well settled parameters, namely, prima facie case, balance of convenience and irreparable loss or injury, no case for interference by this Court in exercise of its revisional jurisdiction is made out. Dismissed.