NAND GOPAL KHULLAR Vs. SUMITRA

JUDGEMENT

(1.) THIS civil revision is directed against the order of the learned First Additional District Judge, Jammu dt. 30.7.1984 dismissing the appeal of the petitioner filed against the order of vacation of temporary injunction, passed by the learned Sub -Registrar (Munsiff) Jammu on

(2.) 12.1982. 2. The petitioner had filed a suit for permanent injunction against the respondents averring therein, that he had purchased a piece of land measuring 4 kanals comprising Survey No. 144/min, Khewat No.: 1 situate at Village Channi Bija, and was in its possession since then. The respondents started interfering in his possession and were making some construction over the said land.

(3.) ALONGWITH the suit, the petitioner filed an application for temporary injunction, which was granted by the trial court subject to objections of the other side The respondents filed their objections and learned trial court after hearing the parties and considering all the material on the file, vacated the said adinterim injunction. It also considered the written statements filed by the respondents wherein it was mentioned that the suit land was acquired by the Jammu Development Authority and then allotted to them.