KIRPAL SINGH Vs. NARESH KUMAR SAINI

JUDGEMENT

(1.) THIS revision petition is directed against the order of the trial Court dated July 24, 1989, whereby the defendants have been found guilty of violating the ad interim injunction issued against them. It was an application under Order XXXIX, Rule 2-A, Code of Civil Procedure, (hereinafter referred to as the Code), filed on behalf of the plaintiff. Reply to the same was filed on behalf of the defendants-respondents. Subsequently, the trial court found the defendants guilty of violating the ad interim injunction. The said order is appealable under Section 104 read with Order XLIII, Rule 1 (e) of the Code. That being so, no revision petition is competent in this Court. Consequently, the revision petition is dismissed as not maintainable.