LAKMI Vs. KARAM SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 17.4.2006, passed by the learned Additional District Judge, Sonepat, vide which two applications moved by the plaintiff/respondent stand allowed.

(2.) THE plaintiff/respondent filed a suit seeking permanent injunction, by pleading that he is owner in possession of the plot detailed in para No. 1 of the plaint, by virtue of gift deed dated 18.4.1983 issued by the Government of Haryana. It was alleged, that the defendant/petitioners were interfering in his possession, therefore, decree of permanent injunction was prayed for.

(3.) THE learned trial Court was pleased to frame the following issues: -