MOHAN LAL AND OTHERS Vs. MADAN LAL

JUDGEMENT

(1.) This Revision Petition is directed against the judgment and decree dated 11.02.2009, passed by learned Additional District Judge, Jammu (hereinafter referred to as the trial Court) in Civil File No.53/Civil titled Madan Lal Vs. Mohan Lal and Others.

(2.) The judgment and decree impugned in this Revision Petition has been passed by the learned trial Court under Section 9 of the Specific Relief Act, 1977. Besides directing the restoration of possession in favour of the plaintiff-respondent, the trial Court has further directed to pay an amount of Rs. 2000/- per month to the plaintiffrespondent for the use and occupation of the suit shop with effect from 6/7th of October, 2002 till the entire amount is paid.

(3.) Since under Section 9 of the J & K Specific Relief Act, 1977 (hereinafter referred to as the Act) no appeal would lie from any order or decree passed in any suit instituted under the said Section, as such, the petitioners-defendants have filed the instant Revision Petition.