TEKU Vs. SADHU

JUDGEMENT

(1.) This revision is directed against the order dated 19.2.1999 passed by the learned Civil Judge (Junior Division), Narwana, vide which the learned Court disposed of an application filed under Section 151 of the Code of Civil Procedure granting the following relief:-

(2.) The basic contention raised on behalf of the petitioner, in this petition, is that once the Court has specifically observed in the order that it was not satisfied as to who had demolished the Pulia or its slabs, it could not have directed the re-construction of the pulia at the costs of the parties, in any case, at the costs of the petitioner. Reference to necessary facts would be necessary.

(3.) Teku had filed a suit for permanent injunction to the effect that he is owner in possession of the land measuring 86 kanals 16 marlas and adjoining there is a Rajbaha and the defendants be restrained from forcibly and illegally making a bridge over the rajbaha for the passage through the fields of the plaintiffs.