SURTA RAM Vs. SHRI HARI RAM

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved by the orders dated 28.3.2013 passed by Civil Judge (Jr. Div.) No. 3, Bikaner and the order dated 7.8.2013 passed by the Additional District Judge No. 1, Bikaner, whereby the application filed by the respondent under Order 39, Rule 1 & 2 Code of Civil Procedure and Counter T.I. filed by the petitioner have been partly accepted and status quo regarding the suit property has been directed to be maintained and the appeal filed by the petitioner has been rejected respectively.

(2.) The respondent filed a suit for permanent injunction against the petitioner based on a patta dated 20.4.1959. The respondent resisted the suit based on patta dated 24.12.1975 and claimed that the petitioner was in possession of the suit property.

(3.) Along with the suit, an application under Order 39, Rule 1 & 2 Code of Civil Procedure was filed and the petitioner filed a Counter T.I. Application.