GULLA MIR Vs. MUMA BHAT

JUDGEMENT

(1.) THIS revision petition is against an order dated 29 -5 1986, passed by Munsiff, Pulwama. in a pending suit for injunction whereby the learned court below had decided issue No: 3 on point of jurisdiction against the petitioners in favour of the respondent -plaintiff.

(2.) THE revision petition was heard in absence of the respondent on 9 -9 -1987 and the matter came to be listed for judgment. During the pendency, counsel for the respondent moved an application for an opportunity of being heard before the judgment is to be announced, which, was allowed and the matter has been heard afresh.

(3.) THE facts of the case are that the respondent brought a suit for permanent injunction against the petitioners in respect of land measuring 6 kanals comprising Khasra No: 969/917 situate at Village Kunibal Pampore against the defendants with a prayer that the defendants be restrained from interfering in his possession having planted trees on the same.