- (1.) Defendant Parduman Singh has filed this revision petition under Article 227 of the Constitution of India to challenge orders of both the courts below thereby granting temporary injunction to respondent-plaintiff Shri Gurdwara Neem Sahab Patshahi Nauvi, Dogra Gate, Kaithal.
(2.) Respondent plaintiff has filed suit against defendant petitioner for permanent injunction alleging that defendant's father Jagmohan Singh gifted suit land measuring 41 kanals 6 marlas to the plaintiff vide registered gift deed dated 27.7.1995 and since then the plaintiff is owner in possession of the suit land but the defendant threatened to dispossess the plaintiff therefrom forcibly. Plaintiff sought permanent injunction restraining the defendant from doing so. Temporary injunction to the same effect during pendency of the suit was claimed by moving separate application.
(3.) Defendant resisted the suit and the application and pleaded that he is owner in possession of the suit land. Defendant alleged that his father had executed registered Will dated 6.12.1995 in favour of the defendant regarding his entire property including the suit land and after the death of Jagmohan Singh, defendant is owner in possession of the suit land.;