RAM KRISHNA Vs. PAWAN KUMAR

JUDGEMENT

(1.) This revision is directed against an order/judgment dated 6-5-2002 passed in 3/Appeal, titled Pawan Kumar v. Ram Krishan, recorded by the learned District Judge, Kathua.

(2.) The facts leading up to this revision are that the respondent Pawan Kumar came to institute a suit for declaration, with consequential relief of permanent injunction against the appellant-respondent before the Court of Munsiff, Hira Nagar. Alongside the said suit the respondent-plaintiff came to file an application for issuance of an interim injunction, where in the learned Munsiff came to pass the impugned order, which reads as under :

(3.) Heard learned counsel for the parties and have also perused the record of the case.