HARI SINGH AND ANOTHER Vs. TARLOCHAN SINGH BEDI

JUDGEMENT

(1.) Present revision is directed against the order dated 02.02.2017, passed by Civil Judge (Jr. Division), Batala, whereby application under Order 21 Rule 32 read with Section 151 CPC filed by the respondent/decree holder has been allowed and petitioners were held guilty of disobedience of the court orders and thus, they were directed to be detained in civil prison for a period of one month.

(2.) Learned counsel for the petitioners has assailed the order. He submits that no such violation has been committed by the petitioners. They were in possession of the property even prior to filing of the suit.

(3.) I have heard learned counsel for the petitioners and given careful thought to the facts of the case.