LABH KAUR Vs. HARBANS SINGH

JUDGEMENT

(1.) The present revision petition is directed against the judgment of the learned Additional District Judge, Ambala, dated August 3, 1998. By virtue of the impugned judgment, the learned Additional District Judge, Ambala had set aside the order passed by the trial court and restrained the petitioner from interfering in the possession of the respondent.

(2.) The respondent had filed a civil suit for permanent injunction to restrain the petitioner from interfering in his peaceful possession over the land. It is not being disputed that during the pendency of the suit, an application was filed seeking amendment of the plaint. The same has since been allowed and specific portion of the land was mentioned which is stated to be in possession of the respondent.

(3.) The documents set up by the respondent are alleged to be not genuine by the petitioner. The learned Additional District Judge in this regard held -