HARPAL SINGH Vs. SUKHDEV SINGH

JUDGEMENT

(1.) PLAINTIFF Harpal Singh has filed this petition under Article 227 of the Constitution of India for setting aside the order dated 10.6.2005, passed by Civil Judge (Junior Division), Fatehgarh Sahib, whereby his application under Order 39 Rules 1 and 2 CPC for temporary injunction has been declined and the order dated 29.3.2007, passed by District Judge, Fatehgarh Sahib, dismissing the appeal filed by the petitioner. I have heard counsel for the petitioner and gone through the orders, passed by both the courts below.

(2.) IN the impugned orders, it has been held that both the parties are in joint possession of the disputed property. It has also been observed that exclusive possession of the plaintiff-petitioner is not reflected in the revenue record. IN view of these observations, which have not been controverted by the petitioner by filing any revenue document, I do not find any ground to interfere in the impugned orders, in exercise of the revisional jurisdiction of this court. Dismissed.