PURAN CHAND Vs. TARSEM LAL

JUDGEMENT

(1.) Supervisory jurisdiction of this court is being invoked by the petitioner seeking setting aside of the order dated 15.11.2014 (for brevity 'impugned order') passed by the learned Principal District Judge, Samba (for brevity 'appellate court').

(2.) A suit is claimed to have been filed by the petitioner herein for permanent prohibitory injunction against the respondent herein in respect of land measuring 03 Kanals 16 Marlas covered under Khasra No. 175 min situated at Village Kalah, Tehsil and District, Samba stated to be in possession of the petitioner.

(3.) Perusal of the record reveals that against the order of dismissal of application for interim relief accompanying the aforesaid suit on 12.07.2014 by the Court of learned Sub Judge, Samba (for brevity 'trial court') the petitioner herein filed a misc. appeal before the appellate court. Perusal of the record further reveals that during the pendency of the said appeal the applicant/petitioner herein moved an application for placing on record a compromise deed dated 23.07.2011 claiming therein that the parties have executed a compromise deed amongst themselves in respect of the land in question.