FATIMA Vs. ALI MOHD

JUDGEMENT

(1.) SINCE the counsel for the petitioner inspite of notice is not present and the petition involves interpretation of questions of law, the same is taken up for final adjudication.

(2.) REVISION petition has been submitted to set aside the order dated: 15 -06 -1999 passed by the 2nd Addl. Munsiff, Srinagar in the suit titled Fatima Vs. Ali Mohd Bhat and others.

(3.) RECORD of the trial court shows that plaintiff -petitioner filed suit for permanent injunction praying that the respondents may be directed not to cause interference in the land in her possession measuring 2 Kanals comprising under Khasra no. 126 and 129 situate at Iddgah, Srinagar.