PRITPAL KAUR Vs. MOHINDER KAUR

JUDGEMENT

(1.) This petition is directed against the order of the Additional District Judge, Ludhiana dated 24.11.1987 whereby the order of the trial Court dated 29.9.1987 declining ad interim order of injunction in favour of the plaintiffs was maintained.

(2.) The trial Court found that the plaintiffs have no prima facie case for the grant of temporary injunction and therefore, the question of exercise of discretion in their favour did not arise. In appeal the learned Additional District Judge found no substance in the contentions raised on behalf of the plaintiff-appellants.

(3.) Learned counsel for the petitioners submitted that after the decision by the two courts below entries in the Khasra Girdwaris have been changed by the revenue authorities in favour of the plaintiffs and that being so, they were entitled to an ad interim order of injunction.