CHATTAR SINGH Vs. MOHAN LAL

JUDGEMENT

(1.) THIS Civil Revision is directed against Order dated 02.04.2009 of the learned Principal District Judge, Udhampur whereby allowing the Respondent's Appeal against trial Court's Order of November 01, 2008, he set aside the trial Court's order to the extent it permitted the Petitioner -Defendant to get the water and electricity connections installed in the rooms constructed over land measuring 2 kanals and 10 marlas comprised in Khasra No. 23 min of Village Karlai Sukki of Tehsil and District Udhampur, the subject matter of Respondent's Suit seeking Permanent Prohibitory Injunction against the Petitioner restraining him from interfering in the Suit land.

(2.) THE undisputed facts leading to the filing of the Revision Petition may be stated thus:

(3.) LEARNED District Judge did not find any ground to interfere with the findings recorded by the trial Court and, accordingly, upheld its order directing the parties to maintain status quo on spot, meaning thereby that the Petitioner would continue to remain in possession of the two rooms but may not raise any further construction on the Suit land.