- (1.) In this revision petition filed under Article 227 of the Constitution of India, defendants No. 1 and 2 have assailed judgment dated 20.12.2010 Annexure P-11 passed by learned Additional District Judge (Ad hoc) Fast Track Court, Gurdaspur.
(2.) Respondent No. 1-plaintiff Ranbir Singh has filed suit against defendants No. 1 and 2 petitioners and proforma respondents No. 2 and 3 as defendants No. 3 and 4 alleging that plaintiff's father Ajit Singh along with others are owners of the suit land measuring 6 kanals 10 marlas comprised of khasra No. 17R/26/1 (1-0) and khasra No. 18R/11 (5-10). Plaintiff being one of the legal representatives of his father Ajit Singh since deceased is in actual possession of the suit land along with other cosharers. Defendants are strangers to the suit land and have no right, title or interest therein but they threatened to interfere in possession of the plaintiff over the suit land and to dispossess him forcibly therefrom. Accordingly, plaintiff by filing suit claimed permanent injunction restraining defendants from doing so.
(3.) Temporary injunction to the same effect during pendency of the suit was claimed by the plaintiff by filing separate application.;