JASWANT SINGH Vs. HARPAL SINGH AND ANOTHER

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 02.01.2017 passed by learned Additional District Judge, whereby miscellaneous appeal of the petitioner-plaintiff was dismissed, while upholding the order dated 05.10.2016 of the learned trial Court, dismissing the application under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure for an ad-interim injunction, plaintiff has approached this Court by way of present revision petition.

(2.) Heard learned counsel for the petitioner.

(3.) A bare combined reading of both the impugned orders passed by the learned Courts below would make it crystal clear that it is the own pleaded case of the plaintiff-petitioner that nobody is in exclusive possession of any khasra number of the joint property, which is the suit property. In view of this material and undisputed fact situation obtaining on the record of the case, learned Courts below were well within their jurisdiction to pass the impugned orders and the same deserve to be upheld.