YASIR AHMAD SHEIKH Vs. ABDUL SALAM SHEIKH

JUDGEMENT

(1.) The petitioners are the sons of the respondent nos. 1 & 2. The respondent nos. 1 & 2 have filed a civil suit for declaration with consequential relief of permanent prohibitory injunction and mandatory injunction against the petitioners as being the contesting defendants and the suit is on the file of the Court of learned Munsiff, Pampore. Through the said civil suit, the respondent no. 1 in particular has come to challenge a document which is in the form of a sale deed dtd. 23/1/2019 in terms whereof, a purported sale of piece of land measuring 18 marlas falling under survey no. 135 situated at Kadlabal (Pulpar Area), tehsil Pampore, district Pulwama executed by the respondent no. 1 in favour of the petitioners is said to have been taken effect on the sale consideration of Rs.10,55,700.00. Upon the said piece of suit land there is a residential house existing in which the respondent no. 1 & 2 and also the petitioners are reported to be residing. Accompanying the said suit was an application filed by the respondent nos. 1 & 2 for seeking temporary injunction relief in which the trial court of learned Munsiff Pampore vide its order dtd. 9/10/2020 came to direct maintenance of status-quo with respect to the possession over the said property and also no third party interest creation qua the said property till the conclusion of the trial.

(2.) This order dtd. 9/10/2001 being passed under Order 39 rule 1 and 2 CPC, 1908 came to be questioned in a civil miscellaneous appeal under Order 43 rule 1(r), CPC, 1908 before the Court of Additional District Judge, Pulwama by the petitioners. The lower appellate Court of learned Additional District Judge Pulwama by undertaking a thorough examination of facts in the light of the state of law as propounded in the reported judgements on the subject came to dismiss the said appeal of the petitioners thereby upholding the order dtd. 9/10/2021 as passed by the learned Munsiff, Pampore.

(3.) Against the said two orders of the courts below, the petitioners have come to seek and ask for an exercise of supervisory jurisdiction of this Court under article 227 of the Constitution of India. The main premise upon which the petitioners are banking upon to assail the said two orders is by reference to the fact of the purported sale deed made by the respondent no. 1 in favour of the petitioners with respect to suit land for the alleged sale consideration of Rs.10,55,700.00.