KHAZIR MOHAMMAD MIR Vs. ABDUL MAJID DAR

JUDGEMENT

(1.) The present Civil First Misc. Appeal has been preferred against the order dated 21st June, 2021, passed by the court of learned Pr. District Judge, Kulgam.

(2.) Briefly stated, the facts are as under:-

(3.) A civil suit for permanent prohibitory injunction came to be filed by the plaintiff against the defendant seeking an injunction from causing any sort of interference with the peaceful possession over the suit land, measuring 1 Kanal 18 marlas, falling under survey No. 355 Min, situated at Khrewan Chadeer Tehsil Qaimoo, Kulgam. With a view to show that the plaintiff was in possession of the said property, a Khasra Girdawari of the year 2020, was also produced. Alongside the suit, an application under Order XXXIX Rule 1 CPC was filed seeking interim injunction against the defendants.