HARINDER SINGH Vs. JOGINDER SINGH BITTU

JUDGEMENT

(1.) CM No. 13309-CII of 2009 CM is allowed subject to all just exceptions. CM disposed of. Civil Revision No. 3180 of 2009 This is plaintiff's revision petition challenging the order dated 16.03.2007 and 09.04.2009 passed by Civil Judge(Jr.Divn.)Amritsar and Additional District Judge, Amritsar, respectively, whereby application filed by the petitioner under Order 39 Rule 1 and 2 CPC filed along with the civil suit for grant of ad interim injunction restraining the respondents from demolishing the gate in dispute was rejected.

(2.) AS per the averments made in this petition, the petitioner filed a suit for permanent injunction against the defendants/respondents restraining them from making any passage from Point AA1 to BB1 by demolishing the gate shown as red in the site plan of the property bearing No. 3425/XXI as mark 'G'

(3.) ALONG with the suit plaintiff filed application under Order 39 Rules 1 and 2 read with Section 151 CPC claiming the same relief by way of interim injunction during the pendency of the main suit.