PARMINDER SINGH Vs. JASBIR SINGH

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 10.04.2015 passed by the learned Additional Civil Judge (Sr. Division), Zira and the order dated 13.08.2015 passed by the learned Additional District Judge, Ferozepur, vide which the application moved by the petitioner-plaintiff under Order 39 Rule 1 and 2 read with Section 151 of the Code of Civil Procedure, 1908 (for short 'C.P.C.') has been dismissed.

(2.) Learned counsel for the petitioner contended that from the photograph (Annexure P-4) attached with the revision petition, it is evident that the site in dispute is a passage. The respondents wants to encroach upon the said passage by raising the construction. So, the learned Courts below have wrongly declined the request of the petitioner for grant of the ad interim injunction.

(3.) I have duly considered the aforesaid contentions.