HARPREET SINGH AND ANOTHER Vs. SUBHASH CHAND

JUDGEMENT

(1.) By way of the present revision petition, the petitioners have prayed for setting aside of order dated 16.03.2007 passed by the Court of learned District Judge, Solan, Camp Court at Nalagarh, in Review Petition No. 48- NL/6 of 2006 in Civil Appeal No. 12/NL/13 of 2005/2003 titled Harpreet Singh and another Vs. Subhash Chand.

(2.) Brief facts necessary for the adjudication of the present revision petition are that respondent herein filed Civil Suit No. 250/1 of 1999 for permanent prohibitory injunction for restraining the petitioners herein from raising construction over the suit property measuring 209-25 Sq. Mtrs., comprised in Khasra No. 969/429, Khewat Khatauni No. 116/126 i.e. suit property, in the Court of learned Sub Judge Ist Class, Nalagarh, District Solan, which suit was decreed in favour of the plaintiff on 07.11.2002 therein i.e. present respondent in the following terms:-

(3.) Feeling aggrieved by the judgment and decree so passed by the Court of learned Sub Judge Ist Class, Nalagarh, District Solan, present petitioners filed an appeal in the Court of learned District Judge, Solan, i.e. Civil Appeal No. 12/NL/13 of 2005/2003.