DALIP SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order passed by the learned Courts below on an application moved under Order 39 Rule 2A of the Code of Civil Procedure.

(2.) THE plaintiff/respondent filed a suit for permanent injunction restraining the petitioners from dispossessing the plaintiff/respondents from the land in dispute or alienating it. Along with the suit an application under Order 39 Rules 1 & 2 of the Code of Civil Procedure was also moved.

(3.) THE learned trial Court on appreciation of evidence recorded a finding, that the petitioners violated the order of injunction passed by this Court, as the petitioner i.e. father of the plaintiff/respondent, transferred the property in favour of petitioner No. 2.