HARJINDER KAUR AND ANOTHER Vs. SATNAM SINGH

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the order dated 20.12.2018 passed by the Civil Judge (Jr. Divn.) Ludhiana vide which the application filed by the plaintiff/respondent for police help for compliance of order and the directions of the trial Court to get the vacant possession of ground floor of the suit property was allowed.

(2.) Brief facts are that the plaintiff/respondent filed a suit for possession of ground floor of the suit property by way of specific performance of the agreement to sell dated 17.05.2017 executed by the defendants/petitioners in favour of the plaintiff/respondent for the sale of entire property/two floors constructed in the suit property as detailed in the headnote of the plaint. Prayers for mandatory injunction and permanent injunction were also made besides seeking recovery of mesne profits till the date of handing over the vacant possession of the ground floor of the suit property with interest. Along with the suit, an application under Order 39 Rules 1 and 2 read with Sec. 151 Code of Civil Procedure for grant of ad interim injunction was also filed.

(3.) The trial Court vide order dated 27.04.2018 passed an interim order of status quo regarding possession for the suit property. Both the parties were directed to maintain status quo over the suit property except in due course of law till the next date of hearing. Plaintiff was also directed to obtain dasti summons in order to serve the defendants at his own responsibility, failing which the interim order was liable to be vacated automatically.