BHUPINDER SINGH Vs. PARMODH SINGH

JUDGEMENT

(1.) HEARD and perused the record.

(2.) IN brief, the facts are that the plaintiffs alleged the breach of the ad interim injunction order Ext. PA dated 12-9-1994, passed by the trial Court on an application under Order 39, Rules 1 and 2 of the Code of Civil Procedure with respect to the suit land.

(3.) IT was alleged in the application that the respondents, who are defendants in the suit had defied the orders and started construction work on a part of the suit land, thereby changing its nature. No date regarding the alleged defiance has been mentioned.