SATNAM SINGH Vs. GURSHER SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiff/petitioner being aggrieved by order dated 20.09.2016 passed by Additional District Judge, Jalandhar whereby order dated 11.03.2015 passed by the Civil Judge (Sr. Divn.) Jalandhar was set aside and order of status quo was vacated, has filed this revision petition.

(2.) Brief facts as gathered from the record are that plaintiff/petitioner filed a suit for declaration to the effect that he was the exclusive owner in possession of suit land. Permanent injunction was also sought to restrain the defendants from interfering in the possession and construction of the plaintiff. Along with plaint, an application for ad interim injunction under Order 39 Rules 1 and 2 read with Sec. 151 Code of Civil Procedure was filed and the same was decided by the trial Court vide order dated 11.03.2015 whereby status quo was ordered to be maintained regarding possession of the suit property, on the premise that the defendants were to prove their exclusive possession, so as to counter the assertion of the plaintiff, who had the recital of sale deed in his favour. Lower Appellate Court reversed the order dated 11.03.2015 vide order dated 20.09.2016.

(3.) I have heard learned counsel for the parties.