MEHINDER SINGH SULLAR, J. - (1.) THE compendium of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondent -plaintiff Seeta Devi w/o Ram Dass (for brevity ''the plaintiff '') has instituted the civil suit (Annexure P1) for a decree of permanent injunction, restraining petitioner -defendant Avtar Singh alias Tari s/o Pritam Dass (for short ''the defendant ''), from changing the nature of the property in dispute, in any  manner. The plaintiff has also filed an application for ad interim injunction under Order 39 Rules 1 and 2 read with Section 151 CPC.
(2.) SEQUELLY , the petitioner -defendant contested the claim of plaintiff & stay application, filed the written statement (Annexure P2), stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit. Taking into consideration the facts and entire material on record, the trial Court accepted the injunction application and restrained the defendant from changing the nature, raising any construction and from alienating the suit property to any other person in any manner, during the pendency of the suit, by means of impugned order dated 14.7.2009.
(3.) AGGRIEVED thereby, the appeal filed by the petitioner -defendant was dismissed as well, by the appellate Court, by virtue of impugned order dated 22.11.2011.;