JASPAL SINGH Vs. GURMEET SINGH

JUDGEMENT

(1.) The present revision petition has been filed under Art. 227 of the Constitution of India for setting aside impugned order dated 15.2.2017 passed by the Additional District Judge, Karnal, whereby order dated 11.9.2015 passed by the Civil Judge (Junior Division), Karnal has been upheld.

(2.) Briefly the facts of the case are that plaintiff-respondent filed a suit for permanent injunction against the defendant-petitioner for staying dispossession from the land in dispute. Notice in the suit was issued and written statement was filed thereafter. Plaintiff-respondent also filed an application under Order 39 Rules 1 and 2 CPC, which was contested by defendant-petitioner and was dismissed vide order dated 11.9.2015.

(3.) The plaintiff-respondent filed an appeal against order dated 11.9.2015 which was allowed by the learned Additional District Judge, Karnal vide order dated 15.2.2017 directing the parties to maintain status quo qua the suit property. Aggrieved by order dated 15.2.2017 passed by the Lower Appellate Court, the present revision petition has been filed by raising various grounds.