CHENA RAM Vs. BASTA RAM

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) Learned counsel for the petitioner submits that the application under Order 39 Rule 1 and 2 and Sec. 151 CPC in a suit for permanent and perpetual injunction against the petitioner- defendant was dismissed by the learned court below on the ground that the patta documents were not inconformity with law.

(3.) Learned counsel for the petitioner further submits that the petitioner No.2 and respondent are real brothers and the petitioners are in long term possession, therefore, any kind of restriction upon them will not be in accordance with law.