- (1.) The present revision petition has been filed under Article 227 of the Constitution of India invoking extra-ordinary supervisory jurisdiction of this Court for quashing order dated 9.5.2006 Annexure P-1 passed by learned Civil Judge (Jr. Divn.), Faridabad and order dated 4.11.2009 Annexure P-3 passed by learned Additional District Judge, Faridabad vide which the appeal filed by Petitioners was dismissed.
(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned orders passed by the courts below.
(3.) The brief facts relevant for the decision of the present revision petition are that Respondent No. 1- Plaintiff filed a suit for permanent injunction on the brief allegations that he is in possession of the temple in dispute as Manager and Pujari and that previously his predecessors -in-interest were in possession of the temple as Manager and Pujari as per copies of Jamabandi and Khasra Girdwari as the temple is situated in Khasra No. 98 situated in revenue estate of village Ajronda, Tehsil and District Faridabad and that Defendants, who are having no concern with the said temple, on one pretext or the other wanted to dispossess the Plaintiff from the temple. On similar facts, an application for ad-interim injunction under Order 39 Rules 1 and 2 Code of Code of Civil Procedure also filed.;