Dr. Bharat Bhushan Parsoon, J. - (1.) INVOKING the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, the petitioner has impugned orders dated 14.8.2013 and 7.5.2014 (Annexure P -1 and P -2) passed by the Civil Judge (Junior Division), Hisar and Additional District Judge, Hisar, respectively, vide which the application filed by the plaintiffs under Order XXXIX Rule 1 & 2 CPC in the suit filed by them against the defendants, was dismissed.
(2.) THE plaintiffs had preferred a suit for seeking declaration to the effect that sale deed dated 30.3.2011 and revised sale deed of 21.4.2011 executed by his mother Smt. Laxmi in favour of defendant No. 1 regarding land measuring 06 Kanals 15 Marlas detailed in the plaint thereof as also subsequent mutations and revenue entries were wrong, illegal, null and void and were not binding on him. Further relief of permanent injunction seeking restraint against the defendants from alienating and transferring the land to any one was also sought. In an application under Order XXXIX Rules 1 & 2 read with Section 151 CPC, an interim relief during pendency of the suit was sought seeking restraint against the defendants regarding alienation of the suit property.
(3.) THIS prayer of the petitioner -plaintiff had found tough resistance against it from the respondents.;