DINESH KUMAR Vs. YUDHVIR SINGH

JUDGEMENT

(1.) Aggrieved by the order passed by the learned trial court, whereby the petitioners/defendants have been sentenced to undergo civil imprisonment for a period of one month each for having wilfully and deliberately violated the injunction order, the petitioners have filed the instant revision petition.

(2.) The respondent/plaintiff filed a suit against the petitioners/defendants for declaration and permanent prohibitory injunction qua land comprised in Khata No. 121 min, Khatauni No. 187, Khasra No. 978, measuring 0-02-86 HM situated in Tikka and Mauza Surdwan, Tehsil Indora, District Kangra, H.P.

(3.) Along with the suit, an application for injunction under Order 39 Rules 1 and 2 CPC was also filed and the same was decided on 20/12/2008 in presence of both the parties with a direction to maintain status quo qua nature, construction and possession of the suit land.