OM PRAKASH RAWAL Vs. JUSTICE AMRIT LAL BAHRI

JUDGEMENT

(1.) The defendant-petitioner has in his Civil Revision challenged the order passed on 30th Sept. 1992 by Mr. Inderjit Kaushik, Sub Judge Ist Class, Chandigarh. The Civil Revision was instituted in Punjab and Haryana High Court at Chandigarh, but it stood transferred to this court by virtue of an order passed by the Supreme Court on 1/02/1993 in Transfer Petition (C) No. 623 and 624 of 1992 (Dr. Om Prakash Rawal v. Mr. Justice Amrit Lal Bahri).

(2.) In order to appreciate the grievances of the petitioner, as made out in this revision petition and the dispose of this Civil Revision, it will be necessary to give a few facts.

(3.) On 5/06/1992 the plaintiff-respondent filed a suit in the Court of Senior Sub Judge, Chandigarh against the defendant-petitioner, seeking a decree for mandatory injunction directing the defendant to hand over the vacant possession of House No. 124, Sector 16A, Chandigarh and for recovery of Rs. 1,000.00 as damages for use and occupation of the property at the rate of Rs. 250.00 per day w.e.f. 1-6-1992 to 4-6-1992 as also a decree for future damages for use and occupation from the date of filing of the suit till the date of delivery of the possession.