RAM BILAS Vs. BANGAR CHARITABLE TRUST

JUDGEMENT

(1.) This revision petition is directed against the order passed by the learned District Judge, Sawaimadhopur on 24.3.2001 by which he confirmed the order of learned Civil Judge (Jr. Division), Sawaimadhopur dated 19.3.2001.

(2.) I have heard learned counsel for both the parties and perused the orders of both the courts below.

(3.) Briefly stated, Ram Bilas is a contractor while respondent is a Trust. There existed a Dharamshala at Sawaimadhopur which was to be reconstructed and the contract was given to the petitioner-contractor on 15.2.2000. The plaintiff-petitioner started construction and seven shops were constructed. The rest of the work was to be completed but on 14.2.2001 when the Manager of the plaintiff Ratan Lal Sharma went to start work, it were Ram Prakash Bairwa and other 10-15 persons who took away their material. They stopped the labourers to work and ultimately it so happened that the work was stopped. A report was lodged to the police on 14.2.2001 about the incident. The plaintiff filed a suit along with an application for temporary injunction.