- (1.) Petitioners have filed this revision petition against respondent under Article 227 of the Constitution of India for setting aside the impugned judgment dated 02.07.2014 passed by learned Addl. District Judge, Fazilka, allowing the appeal of respondent after setting aside the well based and well reasoned order passed by the trial Court directing the parties to maintain status quo with regard to the land in dispute during the pendency of the suit.
(2.) I have heard learned counsel for the petitioners and have gone through the record.
(3.) It is the case of Maina Devi plaintiff-respondent that her husband Lal Chand was owner in possession of land measuring 23 kanal 10 marla and land measuring 36 kanal with specific khasra numbers. He was in actual and physical possession of the said land. Lal Chand has transferred this total land measuring 59 kanal 10 marla, which is in dispute, in the name of the plaintiff through transfer deed dated 28.02.2013 and registered vide vasika dated 01.03.2013. The defendants resisted the claim of the plaintiff through their reply that the plaintiff has not approached the court with clean hands and plaintiff has not disclosed that a suit titled as "Sahib Ram vs. Lal Chand" for declaration regarding land measuring 152 kanal 13 marla is pending in the Court of learned Civil Judge (Junior Division), Abohar.;