VINOD KUMAR Vs. MANIRAM

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner under Article 227 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that the plaintiff-petitioner filed a suit (Annexure-1) for permanent injunction against the defendant respondents before learned Civil Judge, Sadulshahar. The plaintiff-petitioner also filed an application under Order 39 Rule 1 and 2 read with sec. 151 of C.P.C. for temporary injunction while praying that till final disposal of the suit, the respondents Maniram S/o Shri. Sahiram and Saroj W/o Shri. Maniram may be restrained from interfering in the land in dispute in possession of petitioner-Vinod Kumar, Prithviraj and Sahebram situated at Tehsil Sadulshahar's Chak No. 39MM of Khata No. 66/5813 Bigha, 4 Bigha in Khata No. 65/56 and 1.467 Hectare Nahri in the same Chak Khata No. 54/46 and 4.680 Hectare in Chak No. 40 MM Khata No. 97/95 Nahri total chaks had 10.157 hectares of canal land, District Sri. Ganganagar mentioned in the Will dtd. 8/5/2001 and also maintain status of the record as it is.

(3.) The learned trial court vide Order dtd. 26/5/2023 (Annexure-4) after hearing the arguments of counsel for the parties, dismissed the application under Order 39 Rule 1 & 2 read with sec. 151 of C.P.C. filed by the plaintiff.