- (1.) THE compendium of the facts and material, which requires to be noticed for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that initially, respondent Nos.1 to 4 -plaintiffs Pritam Kaur wife of Vir Singh and others (for brevity "the plaintiffs"), have instituted the civil suit (Annexure P2), for a decree of permanent injunction, restraining petitioners -contesting defendants Didar Singh, Chanan Singh & Satpal Singh sons of Sampuran Singh and proforma respondent Nos.5 & 6 (for short "the defendants"), from encroaching and raising any construction over, the land in dispute in any manner.
(2.) THE trial Court struck off the defence of contesting defendants, by means of impugned order dated 25.4.2012 (Annexure P6). The application (Annexure P7) filed by the them to recall the pointed order was dismissed as well, by the trial Court, by way of impugned order dated 4.9.2013 (Annexure P10).
(3.) AGGRIEVED thereby, the petitioners -contesting defendants have preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the instant petition deserves to be partly accepted in this regard.;