RAM BILASH Vs. HANUMAN

JUDGEMENT

(1.) THIS revision is directed against the order of the learned District Judge, Narnaul, dated 22.5.98.

(2.) THE plaintiff is the petitioner. He filed a suit for possession of the property by way of partition in the suit. He filed an application for temporary injunction pending disposal of the suit restraining the defendants from making any construction and also using the well located in the suit property. The said application was contested by the defendants contending inter alia that the plaintiff is entitled to 1/6th share in the suit property and that the well was constructed jointly by the co-owners who contributed for the construction of the well jointly and that the defendants also obtained the electricity connection. The trial court granted temporary injunction as prayed for. On appeal by defendant No. 1, the appellate Court directed the defendants not to raise any construction and get any trees standing on the suit land. In regard to the joint well, it vacated the injunction granted by the trial Court. Hence, the plaintiff filed this revision.

(3.) IN this view of the matter, the revision is dismissed. Revision dismissed.