SANDEEP KUMAR Vs. SATISH KUMAR

JUDGEMENT

(1.) THIS revision-petition, under Article 227 of the Constitution of India, is directed, against the order dated 08.09.07, rendered by the Court of Civil Judge (Senior Division), Sangrur, vide which, the application under Order 39, Rules 1 and 2, read with Section 151 of the Code of Civil Procedure, filed by the applicant/plaintiff, was dismissed, and the judgement dated 22.09.08, rendered by the Court of Additional District Judge, Sangrur, vide which it directed the parties to maintain status quo.

(2.) THE plaintiff, had filed a suit for permanent injunction, on the ground, that he had purchased the plot, in dispute, vide sale deed dated 30.04.90, and came into exclusive possession thereof, in the capacity of owner. It was stated that the defendants/respondents, wanted to take forcible possession thereof. They were many a time, asked not to do so, but to no avail. On their final refusal, to desist from their nefarious designs, left with no other alternative, a suit for permanent injunction, was filed.

(3.) THE defendants/respondents, put in appearance, and filed written statement and reply, stating therein, that they had purchased 124 sq. yards of the property, and were in possession of the same. It was denied that the plaintiff/applicant, was in possession of the property, in question. The remaining averments, were denied, being wrong.