PREM CHAND Vs. LOKU RAM

JUDGEMENT

(1.) In this revision petition, filed under Section 115 of the Civil Procedure Code, the petitioners (plaintiffs) have challenged lower Appellate Court's order dated 11.4.1994 setting aside status quo order dated 24.7.1993, passed by the Trial Court in a Suit for permanent injunction filed by the plaintiffs for restraining the contesting defendants 1 to 5 from interfering with their peaceful enjoyment of possession of the premises ;in question.

(2.) The plaintiffs claim possession of the premises are tenants on the basis of a Rent Note, alleged to have been executed by the contesting defendants. They alleged that the owner-defendants had started construction work for opening up a door and a ventilator towards their tenancy premises with a view to harass them.

(3.) It is not disputed that the contesting defendants are owners of the premises in question. Trial Court made the order of status quo on 24.7.1993, on the basis of the rent note set up by the plaintiffs. The Lower Appellate Court set aside the order of status quo on the ground that the alleged rent note had been executed by Proforma respondent No. 1, Narain, and not by the contesting defendants.