ARJUN RAM Vs. SOHAN SINGH

JUDGEMENT

(1.) Learned Trial Court allowed the application of the plaintiff-petitioner under Order 39 Rules 1 and 2 of the Code of Civil Procedure vide order dtd. 22/6/2022. The respondents-defendants were restrained from causing any interference over the suit land comprised in Khasra Nos.2829/1491 and 1510, measuring 5/1/5 bighas situated in Muhal Mahadev/10, Tehsil Sundernagar, District Mandi, H.P. The order was set aside by the learned First Appellate Court on 11/10/2022, hence the plaintiff has invoked the supervisory jurisdiction under Article 227 of the Constitution of India.

(2.) Facts.

(3.) Having heard learned counsel on both sides and after considering the case on record, I do not find it a case calling for any interference in the impugned order passed by the learned First Appellate Court. This is for the following reasons :-