SUBHASH Vs. MANJU DEVI AND OTHERS

JUDGEMENT

(1.) Present revision petition under Article 227 of the Constitution of India for quashing order dated 15.12.2012 (Annexure P-3) passed by Additional District Judge, Bhiwani whereby appeal having been filed against order dated 08.11.2012 passed by Civil Judge (Junior Division), Bhiwani in application under Order 39 Rule 1 & 2 read with Section 151 CPC, was allowed.

(2.) Relevant facts for the decision of present petition; that the plaintiff claiming himself to the owner of the suit property prayed that the defendants be restrained from interfering in the possession of the plaintiff on the basis of sale deeds dated 05.10.2011 as the same are result of fraud, misrepresentation and concealment of facts.

(3.) Defendants contested the application taking the plea that the sale deeds are genuine documents and on the basis of said sale deeds, they have become co-sharers in the suit property and prayed that the injunction application be dismissed.