- (1.) Civil Misc. No.28366-CII of 2014 Prayer made in this Civil Misc. Application for placing on record Annexures P/10 to P/13 and for granting exemption from filing certified copies of the same is allowed subject to just exceptions. Annexures P/10 to P/13 are taken on record. Office to tag the same at appropriate place in the file. The Civil Misc. Application stands disposed of accordingly. Civil Revision No.7373 of 2014
(2.) Challenge in the present revision petition is to the order dated 23.8.2012 (Annexure P/7) passed by the Civil Judge (Junior Division), Yamuna Nagar at Jagadhri whereby application for interim injunction has been declined by noticing that the petitioner had purchased the specific khasra nos. of suit land as per sale deeds dated 17.5.2004, 10.1.2005 and 16.5.2005 from Mohinder Singh, Surinder Singh, Jarnail Singh and Raghbir Singh who were coowners. The said facts had not been mentioned in their plaint and therefore they could not seek the benefit of the interim injunction. It was also noticed that family settlement had been arrived at on 31.1.1997 between their vendors and the defendants and therefore they have having stepped into shoes were bound by the family settlement. Accordingly, injunction application was dismissed.
(3.) Challenge has also been laid to the appellate order dated 16.5.2014 (Annexure P/9) whereby the appeal filed by the petitioners had been dismissed on the same reasoning.;