Punjab-Haryana High Court
Ram Singh And Others vs Labh Singh on 12 August, 2009
Author: Surya Kant
Bench: Surya Kant
C.R. No.751 of 2007 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No.751 of 2007
Date of Decision : 12.08.2009
Ram Singh and others .....Petitioners
versus
Labh Singh .....Respondent
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Ashish P.Kaushal, Advocate, for
Mr.G.S.Sidhu, Advocate, for the petitioners.
Mr.Rajeev Sharma, Advocate, for the respondent.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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ORDER
Surya Kant, J. (Oral) This revision petition is directed against the orders dated 15.6.2004 passed by the Civil Judge (Junior Division), Ludhiana, allowing the application under Order 39 Rules 1 & 2 CPC thereby restraining the defendants-petitioners from forcibly dispossessing the plaintiffs- respondents from the suit property except in due course of law, as well as dated 13.9.2006, passed by the Additional District Judge, Ludhiana, dismissing the petitioners' appeal against the above mentioned order. C.R. No.751 of 2007 2
On 12.2.2007, this Court, while issuing notice of motion, passed the following order:-
"Submits that the petitioners are the purchasers from Lal Singh and Harinder Singh, co-sharers. Although Labh Singh-respondent is shown to be in exclusive possession of Khasra No.323 in the revenue record, but he had sold some part of it. It was also submitted that Harinder Singh and Lal Singh to be the co-sharers in this Khasra Number also sold some land to the petitioners and delivered its possession.
Notice of motion for 3.7.2007.
Status quo regarding possession be maintained, in the meanwhile."
Learned counsel for the parties have been heard and orders under challenge perused.
Having regard to the nature of the controversy and the fact that both the parties are claiming exclusive possession over particular khasra numbers, it would be expedient to direct both of them to maintain status-quo regarding possession, alienation and/or creation of third party rights.
The revision petition is disposed of accordingly. Dasti.
12-08-2009 (SURYA KANT) Mohinder JUDGE