DEVI SARAN Vs. RAM CHAND

JUDGEMENT

(1.) The petitioners (hereinafter referred to as the plaintiffs) filed a suit against the respondents (hereinafter referred to as the defendants) in the Court of Additional Sub Judge, Mandi, for injunction restraining the defendants from interfering with the possession of the land in suit An application for a temporary injunction was also filed and the Sub Judge granted ad interim temporary injunction order to the plaintiffs. The ad interim injunction, however, was vacated. The plaintiffs preferred an appeal which was dismissed by the Additional District Judge, Mandi.

(2.) Aggrieved by the order of the Additional District Judge, who affirmed the order of the trial Court, the plaintiffs have preferred this revision petition.

(3.) I have heard the learned counsel for the parties and have also perused the relevant record. Both the Courts below have tentatively come to the conclusion that she defendants are in possession of the land in suit. It is, however, not specifically held as to in what capacity they are in possession.