GURNAM SINGH Vs. SATNAM SINGH SANDHU

JUDGEMENT

(1.) The present revision petition has been filed for setting aside orders dated 27.9.2016(Annexure P-7) and 12.7.2016 (Annexure P-6) passed by Civil Judge, Jalandhar, whereby, an application filed by the petitioner-defendant under Sec. 10 Code of Civil Procedure for stay of the proceedings of the suit has been dismissed.

(2.) Briefly, the facts of the case are that respondent filed a suit for permanent injunction restraining the defendant from forcibly dispossessing him out of suit property and also for restraining the petitioner from raising any construction in the portion in his possession and further restraining him from alienating the suit property. The respondent has also filed another suit against the petitioner seeking a decree of declaration.

(3.) During pendency of the suit, the petitioner moved an application under Sec. 10 CPC, which was dismissed vide order dated 12.7.2016 by passing the following order:-