GURMIT SINGH Vs. BACHITTAR SINGH

JUDGEMENT

(1.) This revision petition has been preferred by the defendant against the order dated 11.8.2005 passed by the learned Additional District Judge, Amritsar. Vide an order dated 1.11.2004, the learned Civil Judge (Junior Division), Amritsar had dismissed an application under Order 39 Rules 1 and 2 CPC moved by the respondent-plaintiff which has, however, been accepted by the learned first appellate court. A perusal of the impugned order dated 11.8.2005 passed by the learned Additional District Judge, Amritsar reveals that the respondentplaintiff has been consistently shown in exclusive possession of the suit property.

(2.) The learned first appellate court has also taken notice of the fact that the partition proceedings are going on between the parties. The first appellate court took the view that since the respondent-plaintiff is, prima-facie, in exclusive possession of the suit land measuring 16 kanal 10 Civil Revision No.679 of 2006 -: 2 :- marls, his possession qua the said piece of land deserves to be protected by restraining the petitioner-defendant from interfering in possession of the respondent-plaintiff over the said piece of land and not to dispossess him except in due course of law.

(3.) Having regard to the limited scope of interference by a revisional court in ad-interim injunction matters, especially when the primafacie view formed by the learned first appellate court appears to be plausible, no case for interference is made out. Dismissed.