HOUSING BOARD, J&K Vs. RAVINDER SAWHNEY

JUDGEMENT

(1.) THIS appeal has been preferred against an interim order. The Trial Court on 7th May 2002 has passed an order to the effect that the appellant Board shall not interfere with the possession of the respondents on the land described in the suit. What is said by the Trial Court in the concluding paragraph of the Order is being reproduced below: - "An irreparable loss is a certainly in case the non applicants/ defendants are not restrained from interfering in the use and possession of plaintiffs -applicants over the suit land. Accordingly, present application is allowed and the defendants/ non applicants are temporarily restrained from interfering into the peaceful possession of the plaintiff applicants over the suit land till the disposal of the case...."

(2.) IT is the above part of order which is subject matter of challenge in this appeal,

(3.) PLAINTIFF respondents submit that the total land which is in their possession is 10 kanals and 13 marlas. This becomes apparent from the perusal of heading of the plaint. For facility of reference, this is being reproduced below; -