HARI KUMAR Vs. AMARJIT

JUDGEMENT

(1.) By way of instant petition, petitioners have assailed the order dtd. 9/5/2022, passed by the learned District Judge, Kullu, whereby the order dtd. 1/10/2021, passed by the learned Civil Judge (Senior Division) Lahaul and Spiti at Kullu has been affirmed.

(2.) The defendants have been restrained from changing the nature and character of the suit land and occupying its best and valuable portion by way of raising construction thereon during the pendency of the suit or till the suit land is legally partitioned, whichever is earlier.

(3.) Petitioners herein are defendants in a suit filed by respondent No.1 before learned Senior Civil Judge, Lahaul and Spiti at Kullu. The parties hereafter shall be referred to by the same status as they hold before the learned trial Court.