DALJIT SINGH Vs. GURNAAM SINGH

JUDGEMENT

(1.) The petitioner-plaintiff has filed a suit for declaration that the agreement to sell dated 03.05.1989 executed by him in favour of respondent No. 1-defendant with respect to the land measuring 18 marlas falling under khasra No. 98(old)/263 (new) situated at village Kotli Arjun Singh, R.S.Pura is null and void and inoperative qua him. The petitioner-plaintiff has also sought a consequential relief of injunction restraining the respondents from interfering, in any manner, in the peaceful possession of the plaintiff over the suit land.

(2.) The learned City Judge, Jammu (hereafter referred to as the 'trial Court'), at the time of entertaining the suit and issuing summons to the respondents, by way of interim relief, directed the parties to maintain status quo respect to the subject matter of suit. The said order was valid till next date of hearing and was made subject to the objections from the respondents.

(3.) The respondents have appeared in the suit and have filed their written statements. They also claimed to have filed an application seeking vacation of the interim directions of status quo passed by the trial Court. The next date of hearing in the suit is stated to have been fixed for 14th July, 2020.