BAKHSHISH KAUR, J. - (1.) THE petitioner aggrieved by the impugned order has preferred this revision.
(2.) THE petitioner of the case briefly stated are that Smt. Surinder Kaur and others filed a suit for permanent injunction restraining Amarjit Kaur and other defendants from obstructing or causing any interference in the smooth running of petrol pump; in the name and style of Premier Auto Engineers, Gill Road, Ludhiana and causing illegal and forcible dispossession of the plaintiffs by defendant No. 3 from the petrol pump. An interm injunction by way of filing of application under Order 39 Rules 1 and 2 CPC was also prayed which was declined by the trial Court. In appeal, the order passed by the trial Court was affirmed. Hence this civil revision.
(3.) I have heard Shri Amit Rawal, learned Counsel for the petitioner and Shri T.P.S. Mann, learned Counsel for the respondents.;