AVTAR KRISHAN SHANGLOO Vs. NOOR MOHD. & ANR.

JUDGEMENT

(1.) The petitioner has filed this Civil Revision questioning order dated 21.11.2006 of 2nd Additional Munsiff, Jammu whereby his Application seeking injunctive directions against the respondents was dismissed, as also order dated 30.08.2007 of First Additional District Judge, Jammu whereby his Appeal against the trial Court's order was rejected.

(2.) Heard learned counsel for the parties.

(3.) Both the trial Court as also the appellate Court have refused to issue injunctive directions inter alia influenced by their prima facie view that the Courts at Jammu may not have jurisdiction to entertain the petitioner's Suit, for, the immovable properly in regard whereto the questioned documents were executed, was situated in Ganderbal-Kashmir.