- (1.) Plaintiffs-Lakhwinder Singh etc. have filed this revision petition under Article 227 of the Constitution to challenge orders of both the courts below having failed to secure temporary injunction from the Courts below. I need not go into detailed facts of the case. Suit filed by defendants No. 13 to 15 against Dalip Singh (father and predecessor of the present petitioners who claim through Dalip Singh) was decreed for possession of the suit land by the trial Court and the said decree was upheld in first appeal as well as in second appeal by this Court. Defendants No. 13 to 15 have filed execution petition for execution of the said decree.
(2.) Petitioners herein have now filed a fresh suit claiming various reliefs. During pendency of the suit, the petitioners sought temporary injunction restraining defendants from dispossessing the plaintiffs from the suit and from interfering in their possession thereon.
(3.) Learned trial Court vide impugned order Annexure P-3 dated 24.01.2012 dismissed the plaintiffs' application for temporary injunction. Appeal against the same preferred by the plaintiffs has been dismissed by learned Additional District Judge (Fast Track Court), Patiala vide impugned judgment dated 12.03.2012 (Annexure P-5). Feeling aggrieved, plaintiffs have filed this revision petition.;