DARSHANA DEVI Vs. SUSHIL KUMAR

JUDGEMENT

(1.) The present revision petition has been directed against the order dated 12.6.2015 passed by the learned Additional Civil Judge (Senior Division), Pathankot and the order dated 7.11.2015 passed by the learned District Judge, Pathankot whereby the application filed by the plaintiff-petitioner under Order 39 Rules 1 and 2 of Code of Civil Procedure, 1908 (hereinafter called 'the CPC') for grant of ad interim injunction has been dismissed.

(2.) The plaintiff-petitioner filed the suit for permanent injunction restraining the defendant-respondent from raising any sort of structure/building/shed temporary or permanent in the suit land detailed and described in the head note of the plaint situated at village Malpur Tehsil Pathankot until the same is partitioned by metes and bounds.

(3.) As per the case of the plaintiff-petitioner, she is co-owner in joint possession of the land in dispute. The same has not been partitioned amongst the recorded shareholders. The defendant had purchased only 4 marlas of land from co-owner Karan Singh. The defendant intends to dispossess the plaintiff forcibly from the site in dispute. Hence, this suit.