GHULAM NABI MIR Vs. NISAR AHMAD MIR

JUDGEMENT

(1.) In this revision petition, challenge is thrown to the order dated 18.03.2021, passed by learned Munsiff/Civil Judge (JD), Bandipora, (for short "Trial Court") in case titled Gh. Nabi Mir v. Nisar Ahmad Mir and Ors, whereby application of the petitioner/plaintiff filed under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, seeking temporary injunction, has been dismissed. This order of Trial Court is challenged in this revision petition, precisely, on the grounds that the Trial Court has not appreciated the pleadings put forth by the petitioner; there was nothing on record to show that the property was partitioned by the parties either by way of family settlement or partition deed; it was the case of the plaintiff that parties were living separately; the Trial Court, while dealing with the application seeking temporary injunction, has misdirected itself and has failed to appreciate the case set up by the petitioner; the Trial Court while passing the impugned order has held that the petitioner-plaintiff has failed to add Firdous Ahmad Mir as party, though petitioner has filed an application seeking his impleadment in the suit which has not been decided; there was otherwise no record to show that Firdous Ahmad Mir was in possession of one shop; it is settled position of law that the possession of one co-sharer is considered to be possession of all co-sharers; the Trial Court while passing the order impugned has exercised its jurisdiction illegally on non-existent grounds in a slipshod manner and has, thus, caused failure of justice.

(2.) Heard learned counsel for petitioner and perused the record on the file.

(3.) As regards the question of maintainability of this petition under Section 115 CPC, learned appearing counsel for petitioner has submitted that on the grounds stated in the memo of revision, there is no bar for maintaining this revision petition. In support of her arguments, she relies upon the judgments rendered in the cases of Abdul Salam Wani and Ors v. Mohammad Subhan Khan and Ors. (CR No. 73/2009), decided on 05.06.2010, State of J&K and Ors. v. Ghulam Rasool, decided on 02.09.1997, Subash Chander v. Mata Vbaishno Devi Shrine Board, decided on 01.12.2006 and Abdul Rehman Bhat v. Ali Mohammad Manroo, decided on 08.07.1998.